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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of West Bengal - Subsection

Section 98(3) in The West Bengal Correctional Services Act, 1992

(3)The Superintendent may, if the political prisoners or detenus detained in the correctional home so desire, recognise not less than three and not more than four of their representatives for the purpose of maintaining regular contact with him in relation to their grievances, if any.