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 25] [Entire Act] State of West Bengal - Subsection Section 25(3) in The West Bengal Correctional Services Act, 1992 (3)All prisoners, other than political prisoners or political detenue or those classified as Division I prisoners, shall be classified as Division II prisoners.
