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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of West Bengal - Subsection

Section 46(2) in The West Bengal Correctional Services Act, 1992

(2)On the occurrence of death of a prisoner as aforesaid, the Medical Officer or the Chief Medical Officer of the Government Hospital, as the case may be, shall record in the Death Register to be maintained by him the prescribed form such particulars about the dead prisoner as may be prescribed.