Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of West Bengal - Subsection Section 32(7) in The West Bengal Correctional Services Act, 1992 (7)In each cell or ward the residential portion shall be separated from the portion to be used as lavatory or urinal by brick walls or thick and durable screens.
