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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(ii) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(ii)to give correctional treatment to the prisoners in custody so as to efface from their mind the evil influence of anti-social ways of life and to rehabilitate them in the society as good citizens;