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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of West Bengal - Subsection

Section 43(1) in The West Bengal Correctional Services Act, 1992

(1)If any criminal or non-criminal lunatic is confined in any correctional home otherwise than for transmission to some medical hospital shortly, the correctional home shall obtain the services of such whole time or part time psychiatrists as may be considered necessary to look after the lunatics and to give them proper treatment.