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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of West Bengal - Subsection

Section 43(3) in The West Bengal Correctional Services Act, 1992

(3)If any prisoner as aforesaid is admitted in a district correctional home or a subsidiary correctional home, he shall be segregated from other prisoners and kept in a separate sick room and be removed by the Superintendent of the correctional home concerned to a central correctional home in accordance with the provisions of sub-section (5) of section 44.