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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(i) in The West Bengal Correctional Services Act, 1992 (i)“offence” means an act punishable under any law for the time being in force with imprisonment, whether substantive or in default of a fine or in default of furnishing security;
