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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1)(d) in West Bengal Prisoners' Welfare Fund Rules, 2008

(d)"Correctional Home" means any place used permanently or temporarily under the orders of the state government for detention of persons, whether under-trial or convicted, in accordance with any order for confinement under any law providing for preventive detention or any other law for the time being in force, but does not include a place for the confinement of a person under the custody of the police;