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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(3)(viii) in The West Bengal Correctional Services Act, 1992

(viii)Any person who has been committed to the custody of a correctional home by a warrant, writ or order made by a Court for an alleged offence under any law for the time being in force or for serving a sentence for an offence punishable under any law for the time being in force shall be classified as a criminal lunatic if he—