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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(3)(c) in The West Bengal Correctional Services Act, 1992

(c)to receive prisoners from Courts, other correctional homes and places of detention with requisite writs, warrants or orders along with the prisoner’s personal cash and other properties and to pass the prisoners;