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

State of West Bengal - Subsection

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

(f)In cases of emergency and natural calamity like cyclone, flood, prevalence of widespread epidemic disease, earthquake or violent riot, if the keeping of prisoners in the correctional home becomes dangerous to the lives of the prisoners, the Superintendent of the district correctional home may, without the prior permission of the Inspector General of Correctional Services, transfer the prisoners to the central correctional home or to any other place making adequate security arrangements. Such place of temporary dwelling for the prisoners shall be deemed to be the correctional home for so long as the prisoners are detained there.