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 41] [Entire Act] State of West Bengal - Subsection Section 41(2) in The West Bengal Correctional Services Act, 1992 (2)The Inspector General of Correctional Services shall, in consultation with the Chief Medical Officer, appoint the medical subordinates for the central correctional homes.
