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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(3)(xi) in The West Bengal Correctional Services Act, 1992

(xi)Any prisoner confined in a correctional home on grounds of unsoundness of mind, who is not charged with any offence and against whom no criminal case is pending in any Court, shall be classified as non-criminal lunatic.