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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(6) in The West Bengal Correctional Services Act, 1992

(6)The manner in which a prisoner, and especially a female or lunatic or sick or infirm prisoner whose relative or friend does not come to receive the prisoner, shall be released and the rate at which the diet charge and travelling allowance shall be paid to the different classes of prisoners shall be such as may be prescribed.