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[Cites 0, Cited by 0] [Section 61(4)] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(4)(a) in The West Bengal Correctional Services Act, 1992

(a)Notwithstanding anything contained in the foregoing provisions of this section, where a sentence of imprisonment for life is imposed on conviction of a person for an offence for which death is one of the punishments provided by law or where the sentence of death imposed on a person is commuted to imprisonment for life under section 433 of the Code of Criminal Procedure, 1973 (2 of 1974), such person shall not be released except on parole, unless he has served at least 14 years of imprisonment.