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

State of West Bengal - Subsection

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

(i)If any process issued by a Court of competent jurisdiction requiring the attendance of a prisoner confined in a correctional home for the purpose of giving evidence in any suit, trial or proceeding pending before such Court, is served upon him or if any intimation for production of such prisoner for answering any charge is received from any Court, the Superintendent shall take steps for production of such prisoner before such Court on the appointed date, and may, for the said purpose, transfer such prisoner to the correctional home which is located nearest to such Court with instructions for production of the prisoner so transferred before the Court on the appointed date.