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[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

State of West Bengal - Subsection

Section 64(3)(h) in The West Bengal Correctional Services Act, 1992

(h)If in any subsidiary correctional home there is excessive overcrowding or if there occurs any emergency of the nature mentioned in clause (f), the Superintendent shall have the power to transfer such number of under-trial prisoners as may be deemed necessary to the district correctional home or, where there is no separate district correctional home, to the central correctional home without the prior permission of the Court by which the prisoner was remanded to custody or to which the prisoner is to be produced for trial. The Superintendent of such subsidiary correctional home shall send immediate intimation of such transfer to the aforesaid Court.