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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(1) in The West Bengal Correctional Services Act, 1992

(1)The State Government shall by notification establish the following categories of correctional home:—
(a)central correctional home;
(b)district correctional home;
(c)special correctional home;
(d)subsidiary correctional home;
(e)correctional home for women;
(f)open correctional home.