Section 84(1) in The West Bengal Correctional Services Act, 1992
(1)On and from the date of coming into force of this Act, the service on probation under the Probation of Offenders Act, 1958 (20 of 1958) shall, for the purpose of securing inter-connection between services, be amalgamated with the after-care service under this Act in such manner as may be prescribed.
