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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of West Bengal - Subsection

Section 82(4) in The West Bengal Correctional Services Act, 1992

(4)The Sub-Divisional Judicial Magistrate or the Chief Metropolitan Magistrate, Calcutta, as the case may be, shall decide on the charges framed under sub-section (2), and pass such orders as he may consider expedient.