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[Cites 0, Cited by 0] [Section 62(4)] [Section 62] [Entire Act]

State of West Bengal - Subsection

Section 62(4)(c) in The West Bengal Correctional Services Act, 1992

(c)he has been convicted for an offence punishable under chapter XII or chapter XVII (excluding the offence of criminal breach of trust and mischief), or for an offence of forgery punishable under section 465 of the Indian Penal Code (45 of 1860) or for an offence involving violation of the provisions of the Imports and Exports (Control) Act, 1947 (18 of 1947) or of any other law regulating or controlling the essential services and supplies or regulating or prohibiting the adulteration of food and medicine.