Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of West Bengal - Subsection

Section 58(9) in The West Bengal Correctional Services Act, 1992

(9)A prisoner shall not be deprive of remission admissible under sub-section (1) if, in the opinion of the Superintendent he is incapacitated to perform any labour for reasons beyond his control.