Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act] State of West Bengal - Subsection Section 3(2)(ii) in Code of Criminal Procedure (West Bengal Amendment) Act, 2004 (ii)in the judicial custody, unless the accused is produced before him either in person or through the medium of electronic video linkage;".