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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(2)(iii) in The West Bengal Correctional Services Act, 1992

(iii)when the Superintendent recommends to the State Government the early release of such reformed prisoner on completion of a part of the period of imprisonment as shall not cause any danger to the community;