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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of West Bengal - Subsection

Section 77(5) in The West Bengal Correctional Services Act, 1992

(5)When a prisoner is required to be produced under sub-section (1) or sub-section (2) before a Court situated outside the jurisdiction of the Chief Metropolitan Magistrate, the Superintendent of police of the district shall make adequate arrangement for police escort for transmission of the prisoner from the correctional home to the Court and vice versa.