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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of West Bengal - Subsection

Section 32(3)(b) in The West Bengal Correctional Services Act, 1992

(b)The political prisoners, political detenus and other prisoners, who intend to undergo studies and acquire educational qualifications through the examinations of, or researches under, any university recognised as such under any law for the time being in force, shall be accommodated in the superior types of cells: