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[Cites 0, Cited by 1] [Section 24(3)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(3)(vi) in The West Bengal Correctional Services Act, 1992

(vi)Any person arrested or convicted on a charge of having committed or attempting to commit or aiding or abetting the commission of any offence, coming within the purview of any offence punishable under the Indian Penal Code or any other law for the time being in force, in furtherance of any political or democratic movement or public agitation, shall be classified as political prisoner: