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[Cites 0, Cited by 0] [Section 89(3)] [Section 89] [Entire Act]

State of West Bengal - Subsection

Section 89(3)(c) in The West Bengal Correctional Services Act, 1992

(c)who has been stamped as a confirmed criminal by a court-martial, shall not be considered by the Selection Board for accommodation in any type of open correctional home.