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[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

State of West Bengal - Subsection

Section 64(3)(g) in The West Bengal Correctional Services Act, 1992

(g)If a prisoner, who is not ordinarily a resident of West Bengal, makes an application for transfer of himself to a correctional home or prison in his home State, the Superintendent shall immediately forward such application to the Inspector General of Correctional Services. On receipt of such application, the Inspector General of Correctional Services shall communicate with the Inspector General of Prisons of the State to which the prisoner concerned wants to be so transferred, and if the Inspector General of Prisons of the other State gives consent to the transfer of such prisoner, the Inspector General of Correctional Services shall inform the Superintendent to arrange for the transfer of such prisoner. On receipt of such information from the Inspector General of Correctional Services, the Superintendent shall make arrangements for the transfer of such prisoner to such correctional home or prison.