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State of Kerala - Section

Section 59 in The Kerala Prisons and Correctional Services (Management) Act, 2010

59. Record of directions of Medical Officer—

All directions given by the Medical Officer or Medical subordinate in relation to any prisoner, with the exception of orders for supply of medicines or direction relating to such matters as are carried into effect by the medical officer himself or under his superintendence, shall be entered everyday in the prisoner's history-ticket or in such other record as the State Government may direct and the Superintendent shall make or cause to be made an entry in its proper place stating in respect of each direction, the fact of its having been or not having been, complied with accompanied by such observations if any, as the Superintendent thinks .fit to make and the date of the entry.