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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of West Bengal - Subsection

Section 62(7) in The West Bengal Correctional Services Act, 1992

(7)Except in the case of a prisoner referred to in sub-sections (2) and (3) of section 63, the period for which a prisoner is released on parole together with the period required for journeys from and to the correctional home shall be deemed to be the period for which the prisoner has served the sentence.