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[Cites 0, Cited by 0] [Section 62(8)] [Section 62] [Entire Act]

State of West Bengal - Subsection

Section 62(8)(a) in The West Bengal Correctional Services Act, 1992

(a)When a prisoner is released on parole under sub-section (1) or sub-section (3) or sub-section (5), he shall be furnished with a certificate signed by the Superintendent showing the name of the prisoner, the name of the father of the prisoner, the period of release on parole and the place of staying during the said period. A duplicate copy of the certificate shall be retained by the correctional home.