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

State of West Bengal - Subsection

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

(b)In all cases referred to in clause (a), the Superintendent shall send immediate communication to the Inspector General of Correctional Services, and shall give prior intimation to the Superintendent of the correctional home to which the prisoner is transferred about such transfer.