Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(v) in The West Bengal Correctional Services Act, 1992

(v)female prisoner convicted for any offence involving grave moral depravity or having any previous conviction for any such offence shall be kept completely separate from other female prisoners;