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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of West Bengal - Subsection

Section 58(4) in The West Bengal Correctional Services Act, 1992

(4)If any criminal prisoner referred to in sub-section (1) withdraws from, or refuses to perform, any sort of work, he shall not be entitled to remission under sub-section (1) until he resumes work and, on such resumption, he shall be entitled to remission under that sub-section.