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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(3)(d) in The West Bengal Correctional Services Act, 1992

(d)on the tackling of disturbances and riots in the correctional homes in the district, escape of prisoners from the correctional homes, concerted actions like strike or hunger-strike by prisoners or members of the staff and other emergent situation;