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

State of West Bengal - Subsection

Section 36(1) in The West Bengal Correctional Services Act, 1992

(1)In every central correctional home and district correctional home, there shall be established a library for the use of the prisoners of different educational standars for satisfaction of intellectual hunger or development of knowledge, as the case may be. The library shall be equipped with such books, magazines and newspapers and they shall be issued to the prisoners in such manner as may be prescribed.