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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of West Bengal - Subsection

Section 73(6) in The West Bengal Correctional Services Act, 1992

(6)The period during which a convicted criminal lunatic suffers from unsoundness of mind shall be computed as the period of sentence served by him. In the case of an under-trial criminal lunatic, the period of such unsoundness of mind shall be considered as the period of confinement as an under-trial prisoner.