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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of West Bengal - Subsection

Section 77(6) in The West Bengal Correctional Services Act, 1992

(6)When a prisoner is required to be produced under sub-section (1) or sub-section (2) before a Court situated within the jurisdiction of the Chief Metropolitan Magistrate, the concerned Deputy Commissioner of Police, Calcutta, shall make adequate arrangement for police escort for transmission of the prisoner to the Court and vice versa.