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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(3) in The West Bengal Correctional Services Act, 1992

(3)If any visitor is of the opinion that any irregularity noticed by him during any visit should be reported to the Inspector General of Correctional Homes and Correctional Services, he shall make such report together with his comments.