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 0] [Section 74] [Entire Act] State of West Bengal - Subsection Section 74(1) in The West Bengal Correctional Services Act, 1992 (1)Where the date for identification of an under-trial prisoner has been fixed by the Court, the prisoner shall be put to identification parade in such manner as may be prescribed.
