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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of West Bengal - Subsection

Section 56(2) in The West Bengal Correctional Services Act, 1992

(2)The State Government shall, in every calender year, prepare a list of holidays in correctional homes. No prisoner, other than a prisoner engaged in essential services declared as such by the State Government, shall be put to work on Sundays and in other holidays.