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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of West Bengal - Subsection

Section 79(2)(g) in The West Bengal Correctional Services Act, 1992

(g)of pursuing his religious faith and performing essential religious rites required by his religious faith in a manner not causing serious disturbance to the routine of the correctional home or annoyance to the other prisoners, and of observing penance in the case of death of the prisoner’s father or mother or husband as the case may be, for the period prescribed by his or her own religious custom;