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 1] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(k) in The West Bengal Correctional Services Act, 1992 (k)“prisoner” means a person confined in a correctional home under a writ, order or warrant made by a Court or authority under any law for the time being in force;
