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[Cites 0, Cited by 0] [Section 83(3)] [Section 83] [Entire Act]

State of West Bengal - Subsection

Section 83(3)(i) in The West Bengal Correctional Services Act, 1992

(i)causes diminution in the quantity, or deterioration in the quality, of diet to be served to a prisoner under this Act or the rules made thereunder with a motive of personal gain for himself or any other person or out of malice to a prisoner, or