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

State of Kerala - Subsection

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

(xxxv)"prohibited article" means any article, the bringing or removing of which, in and out of prison, is prohibited either under this Act or under the Narcotic Drugs and Psychotropic Substances Act, 1985 (Central Act 61 of 1985) and the rules made there under;