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

State of West Bengal - Subsection

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

(vii)Any person who has been committed to a correctional home by warrant, writ or order issued under any law providing for preventive detention or any person detained without any opportunity of trial under any law for the time being in force, shall be classified as a detenue.