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

State of West Bengal - Subsection

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

(ii)wilfully participates or connives entry into, or despatch from, the correctional home of any narcotic drug or intoxicating or explosive substance or of any prohibited article,shall be punished with imprisonment for a term which may extend to three years, or with fine which may extend to three thousand rupees, or with both.