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 88] [Entire Act] State of West Bengal - Subsection Section 88(4) in The West Bengal Correctional Services Act, 1992 (4)Every prisoner accommodated in an open correctional home shall be entitled to remission as admissible under sections 58 and 59.
