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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(1) in The West Bengal Correctional Services Act, 1992

(1)The Superintendent of a correctional home may deploy any convict of good conduct and unblemished record during imprisonment, who has been sentenced for the first time to rigorous imprisonment for a term exceeding one year and has served fifty per cent. of the term of imprisonment, as a night watchman.