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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of West Bengal - Subsection

Section 67(5) in The West Bengal Correctional Services Act, 1992

(5)A police-officer may, on the orders of a competent Court, take the foot-print, finger impression, photograph or measurement of a female prisoner in the officer of the correctional home in the presence of an officer of the correctional home, not below the rank of Controller or Assistant Controller and the matron or a female warder.