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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of West Bengal - Subsection

Section 103(3) in The West Bengal Correctional Services Act, 1992

(3)Every person employed in a correctional home shall, after the commencement of this Act, be on probation for such period as may be prescribed, and shall undergo the relevant training course satisfactory during the period of probation, failing which his services under the correctional home shall be terminated.