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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(4) in The West Bengal Correctional Services Act, 1992

(4)If any detenue confined in a correctional home has dependent children, brothers or sisters who are prosecuting studies in schools or colleges, the State Government shall make provision for educational allowance for such children, brothers or sisters at such rate as may be prescribed.