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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(3)(i) in The West Bengal Correctional Services Act, 1992

(i)Any person committed to a correctional home by a Civil Court under the provisions of the Code of Civil Procedure, 1908 (5 of 1908), or any other law for the time being in force, shall be classified as a civil prisoner.