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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(2) in The West Bengal Correctional Services Act, 1992

(2)The Superintendent may allow the prisoners to purchase newspapers and magazines from their personal cash or to receive newspapers and magazines supplied by their friends or relatives from outside, provided that no such newspapers or magazines shall contain any matter encouraging unsocial activity or tending to make readers victims of moral depravation.Explanation.—For the purposes of this sub-section, criticism of Government or Governmental measures shall not be deemed to encourage unsocial activity.