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[Cites 0, Cited by 1] [Section 58] [Entire Act]

State of West Bengal - Subsection

Section 58(1) in The West Bengal Correctional Services Act, 1992

(1)All criminal prisoners sentenced to rigorous imprisonment for any period exceeding three months shall be entitled to remission at the rate of four days per month. If a part of a month exceeds fifteen days it shall be reckoned as a month.