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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of West Bengal - Subsection

Section 64(8) in The West Bengal Correctional Services Act, 1992

(8)No prisoner shall be transferred from one correctional home to another or be allowed to proceed to attend a Court for trial unless the Medical Officer certifies him to be physically fit to undertake the journey for the purpose. The Court shall be requested to postpone the trial of the prisoner if the Medical Officer does not certify the prisoner to be fit to attend the Court.