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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of West Bengal - Subsection

Section 58(3) in The West Bengal Correctional Services Act, 1992

(3)If any civil prisoner, under-trial prisoner or criminal prisoner sentenced to simple imprisonment for a term exceeding three months, opts for, and engages himself in, labour, he shall be entitled to remission under sub-section (1).