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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1)(f) in West Bengal Prisoners' Welfare Fund Rules, 2008

(f)"Prisoner" means a person confined in a correctional home under a writ, order or warrant made by a court or authority under any law for the time being in force;