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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(3) in The West Bengal Correctional Services Act, 1992

(3)If any under-trial prisoner or civil prisoner sentenced to simple imprisonment opts to undergo any type of labour, he shall be entitled to wages for such labour at such rate as may be prescribed, provided the rate so prescribed shall not be less than the rate prescribed for other prisoner under sub-section (1)