Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of West Bengal - Subsection

Section 78(1)(b) in The West Bengal Correctional Services Act, 1992

(b)the evidence of any prisoner confined in a correctional home situated outside West Bengal or beyond 80 kilometers from such Court is material in any matter pending before such Court, it may, if it think fit, issue a Commission under the provisions of the Code of Civil Procedure, 1908 (5 of 1908), for examination of such prisoner inside such correctional home.