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[Cites 0, Cited by 0] [Section 27(4)] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(4)(i) in The West Bengal Correctional Services Act, 1992

(i)All unsocial elements, professional goondas and economic offenders remanded to correctional homes by way of preventive detention under any law for the time being in force, shall be classified as general detenus.