Section 24(1) in The West Bengal Correctional Services Act, 1992

[Cites 0, Cited by 0] [Section 24] [Entire Act]

(1)The prisoners detained in correctional homes shall be classified as follows:—

(a)civil prisoners,

(b)criminal prisoners,

(c)under-trial prisoners,

(d)convicted prisoners,

(e)habitual offenders,

(f)non-habitual offenders,

(g)political prisoners,

(h)detenus,

(i)lunatics—criminal and non-criminal.

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