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State of West Bengal - Section

Section 23 in The West Bengal Correctional Services Act, 1992

23. Detention as civil prisoners.—

When a civil person is ordered by a Civil Court under any law for the time being in force to be detained in a correctional home under a writ, duly signed and sealed by such Court, the Superintendent of the correctional home shall receive such prisoner and keep him confined in a separate cell or ward meant for civil prisoners only.