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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(1) in The West Bengal Correctional Services Act, 1992

(1)If the Medical Officer is of opinion that a specialist should be engaged for proper treatment of a sick prisoner, he shall report to the Superintendent accordingly and the Superintendent shall refer the matter to the Inspector General of Correctional Services who shall, after consulting the Chief Medical Officer, take necessary steps for making the services of such specialist available for the treatment of the prisoner.