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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(4) in The West Bengal Correctional Services Act, 1992

(4)An open correctional home shall not be surrounded by any boundary wall and shall be used for confinement of such long-termprisoners and on such conditions as may be prescribed, for giving such prisoners more liberty and more opportunity of association with the social life outside a correctional home and facilitating their after-release rehabilitation.