Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(n) in The West Bengal Correctional Services Act, 1992 (n)“remission” means the period to be deducted in accordance with the provisions of this Act and the rules made thereunder from the total period of sentence imposed or a prisoner;
