Legal Document View

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
[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of West Bengal - Subsection

Section 62(2)(b) in The West Bengal Correctional Services Act, 1992

(b)he has served imprisonment for two years, if he has been sentenced to imprisonment for a period of more than five years;and so such prisoner shall be released on parole during the remaining period of imprisonment.