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State of Kerala - Section

Section 5 in Kerala Anti-Social Activities (Prevention) Act, 2007

5. Places of detention

Every person in respect of whom a detention order has been made shall be detained in Central Prisons or District Jails within the State of Kerala and a copy of the detention order bearing the signature and seal of the detaining authority shall be given to the Superintendent of the Jail concerned while admitting such person into the Jail.