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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(xiv) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(xiv)"detenue" means any person who has been committed to a prison by warrant, writ or order issued by a competent authority under any law providing for preventive detention and includes any person detained without trial under any law for the time being in force;