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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of West Bengal - Subsection

Section 37(7) in The West Bengal Correctional Services Act, 1992

(7)There shall be provisions for adequate and continuous supply of pure water in correctional homes. Where water supply is dependent on electrically operated mechanism, adequate number of tube wells shall be sunk to meet the requirement of continuous supply of water.