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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(3)(d) in The West Bengal Correctional Services Act, 1992

(d)on the tackling of disturbances and riots in correctional homes, escape from correctional homes, concerted actions like strike or hunger-strike by prisoners or members of the staff and other emergent situation;