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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(3) in The West Bengal Correctional Services Act, 1992

(3)If a prisoner, who had given up his studies before his imprisonment, expresses his intention to proceed with his studies with a view to appear in any examination conducted by any University or other statutory body or recognised institution, he shall, in addition to the facilities mentioned in sub-section (2), be given such other facilities as may be prescribed.