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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(2) in The West Bengal Correctional Services Act, 1992

(2)Where any person is committed by the High Court in execution of a writ or order for contempt of Court, the Court receiving the order of the High Court shall cause such person to be delivered to such custody as it may determine.