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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(1) in The West Bengal Correctional Services Act, 1992

(1)The Jailor, Deputy Jailor and Sub-Jailor under the Prisons Act, 1894, shall, in and from the date of commencement of this Act, be designated as the Chief Controller of Correctional Services, Controller of Correctional Services and Assistant Controller of Correctional Services respectively.