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[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of West Bengal - Subsection

Section 83(1)(iv) in The West Bengal Correctional Services Act, 1992

(iv)voluntarily abets the commission of any act referred to in clauses (i), (ii) and (iii), shall, when such breach, negligence or omission, indulgence, or abetment causes substantial injury to the person or property of any prisoner or to any property of the correctional home, be punished with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.