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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of West Bengal - Subsection

Section 84(2) in The West Bengal Correctional Services Act, 1992

(2)The State Government shall, for the purpose of impressing upon the public that by virtue of imprisonment for an offence under any law for the time being in force a person is not to be treated as a social outcaste, take such measures as may be prescribed.