Section 25(1)(b) in The West Bengal Correctional Services Act, 1992

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(b)he is convicted of—

(i)an offence involving grave cruelty or grave moral turpitude, or

(ii)an offence involving illegal hoarding, storage, movement or disposal of any essential commodity, or

(iii)an economic offence of grave social consequences, or

(iv)an offence of cheating, forgery, outraging modesty of any female, rape or sodomy.

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