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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of West Bengal - Subsection

Section 54(3) in The West Bengal Correctional Services Act, 1992

(3)If, on a subsequent examination of a prisoner recommended earlier for hard labour, the Medical Officer is of opinion that his health does not permit him to undergo such hard labour, the Medical Officer may recommend him for medium labour or light labour.