Section 108(1) in The West Bengal Correctional Services Act, 1992
(1)The Prisons Act, 1894, (9 of 1894), the Prisoners Act, 1900 (3 of 1900), the Identification of Prisoners Act, 1920 (33 of 1920), the Transfer of Prisoners Act, 1950 (29 of 1950), and the Prisoners (Attendance in Courts) Act, 1955 (32 of 1955), in their application to West Bengal, are hereby repealed.
