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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of West Bengal - Subsection

Section 88(1) in The West Bengal Correctional Services Act, 1992

(1)The State Government shall establish one or more open correctional home with a view to grant more freedom to prisoners so as to avail themselves to adapt to community life after release from the correctional home, and the other provisions of this Act, not inconsistent with the provisions of this chapter, shall apply to such open correctional homes.