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

State of West Bengal - Subsection

Section 15(3) in The West Bengal Correctional Services Act, 1992

(3)A prisoner deployed as a night watchman shall be entitled to three days’ remission in a month in addition to ordinary remission but shall not be entitled to any wages for working as a night watchman. He shall get his wages for his usual work during day time.