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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Kerala - Subsection

Section 33(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(2)No part of any clothing and other necessities belonging to any civil prisoner shall be given, hired or sold to any other prisoner and any civil prisoner transgressing the provisions of this section shall lose the privilege of obtaining from private sources the above mentioned items for such time as the Superintendent thinks proper.