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

State of West Bengal - Subsection

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

(d)If the prisoner sentenced to imprisonment for any period exceeding three months is admitted into a subsidiary correctional home, he shall, within 15 days from the date of his conviction, be sent by the Superintendent to the district correctional home, and if there is no such district correctional home, to the central correctional home.