Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31A] [Entire Act] State of West Bengal - Subsection Section 31A(3) in The Prisoners (West Bengal Amendment) Act, 1955. (3)Every prisoner shall, when released under sub-section (1), remain within West Bengal during the period of such release.