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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(3)(iii) in The West Bengal Correctional Services Act, 1992

(iii)Any person committed to a correctional home having been accused of any offence shall, until he is convicted for that offence or any other offence by any Court, be classified as under-trial prisoner.