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 44] [Entire Act] State of West Bengal - Subsection Section 44(3) in The West Bengal Correctional Services Act, 1992 (3)As soon as a prisoner becomes sick or a sick prisoner is admitted in a correctional home, he shall be removed to the hospital or the sick room, as the case may be.
