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[Cites 0, Cited by 0] [Section 27(4)] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(4)(ii) in The West Bengal Correctional Services Act, 1992

(ii)Any person in respect of whom an order of preventive detention has been made for his involvement in an act which incites or tends to bitterment of feeling between different communities or in any act or movement which may lead to the secession of any part of the territory of India, shall also be classified as a general detenue.