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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of West Bengal - Subsection

Section 74(3) in The West Bengal Correctional Services Act, 1992

(3)If an under-trial prisoner volunteers for work, he shall receive wages for the work allotted to him at the prescribed rate and shall be supplied diet admissible to a labour prisoner of the division to which he belongs.