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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of West Bengal - Subsection

Section 39(3) in The West Bengal Correctional Services Act, 1992

(3)If the Superintendent is of opinion that any of the measures taken by the Medical Officer should be checked and verified by the Chief Medical Officer, he may request the Chief Medical Officer to do so and thereupon the Chief Medical Officer shall check and verify such measure as he deems fit.