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[Cites 0, Cited by 1] [Section 24(3)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(3)(iv) in The West Bengal Correctional Services Act, 1992

(iv)Any other person committed to a correctional home in respect of whom any order of conviction has been made by any competent Court and a person committed to the custody of a correctional home in default of payment of fine or furnishing security under any proceeding under sections 107 to 110 of the Indian Penal Code shall be classified as a convicted prisoner.