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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of West Bengal - Subsection

Section 91(2) in The West Bengal Correctional Services Act, 1992

(2)After three months from the date of his entry into a ā€˜C’ type correctional home, a prisoner shall procure food out of his income from his industry and may live with his family comprising of five members at a time who may contribute to the maintenance of the family, either by participating in such industry or out of the income from any other avocation.