Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Kerala - Subsection Section 5(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (1)The State shall be divided into such number of zones as may be necessary for the purposes of administration and management of Prisons and Correctional Services.
