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[Cites 0, Cited by 2] [Section 61(2)] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(2)(i) in The West Bengal Correctional Services Act, 1992

(i)when a convicted prisoner, other than a prisoner referred to in sub-section (4), has undergone continuous imprisonment in the correctional home for a period of 14 years including the period of release on parole and the period of remission earned or granted to him.