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State of West Bengal - Section

Section 102 in The West Bengal Correctional Services Act, 1992

102. Release by order of High Court.—

The High Court may grant pardon to any prisoner and recommend to the State Government for his release on personal recognizance bond. Thereupon the State Government shall pass order for his release on execution by him of such bond and, on receipt of such order, the Superintendent shall release him accordingly.