Legal Document View

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
[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(2)(iv) in The West Bengal Correctional Services Act, 1992

(iv)when the provisions of clause (i) or clause (ii) or clause (iii) do not apply to a prisoner who is about to complete a period of 20 years of continuous detention including the period of release on parole and the period of remission, if any, earned or granted to him, and has to his credit a satisfactory record during the last 3 years of detention.