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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of West Bengal - Subsection

Section 64(2) in The West Bengal Correctional Services Act, 1992

(2)The Inspector General of Correctional Services may, on the request of the Inspector General of Prisons of any other State, transfer a prisoner confined in a correctional home, who is domiciled in West Bengal to a prison in that State where the prisoner is required in connection with the trial of any offence committed by him in that State.