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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(3) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(3)Female prisoners convicted or charged for offences under the Immoral Traffic (Prevention) Act, 1956 (Central Act 104 of 1956) shall be segregated from other female prisoners.