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 27] [Entire Act] State of West Bengal - Subsection Section 27(3) in The West Bengal Correctional Services Act, 1992 (3)All detenus, other than those classified as political detenus under sub-section (2), shall be classified as general detenus.
