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 58] [Entire Act] State of West Bengal - Subsection Section 58(6) in The West Bengal Correctional Services Act, 1992 (6)The Inspector General of Correctional Services may grant special remission to a prisoner on such grounds and to such extent as may be prescribed.
