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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of West Bengal - Subsection

Section 49(1)(d) in The West Bengal Correctional Services Act, 1992

(d)recreation for entertainments, namely,
(i)community song with musical instruments such as madal and kartal in respective wards or outside the wards with the approval of the Superintendent,
(ii)folk dances and songs and other community entertainment on festival days and holidays,
(iii)play of simple musical instruments by individual prisoner without disturbing others,
(iv)dramatic performances in the form of jatra and theatre and variety entertainment programmes by prisoners on festival days and holidays, and
(v)display of educative and entertaining films on different occasions with the assistance of the Information and Cultural Affairs Department of the State Government.