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[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

State of West Bengal - Subsection

Section 64(3)(e) in The West Bengal Correctional Services Act, 1992

(e)If a prisoner is convicted by a courtmartial and is confined in any correctional home not being situated in his home district and if such prisoner expresses his desire to be transferred to a correctional home which may be nearer to the place of ordinary residence of his family, he shall be transferred to such correctional home, and in all cases in which a court-martial prisoner expresses such desire, the Superintendent shall, as expeditiously as possible, obtain order from the Inspector General of Correctional Services for the transfer of such prisoner to such correctional home and, on receipt of such order from the Inspector General of Correctional Services, the Superintendent shall take steps for carrying out the order.