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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Kerala - Subsection

Section 92(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(1)For controlling any incident of rioting in a prison, any officer of the prison may use the minimum force required, and do as little injury to a prisoner or prisoners or other persons as may be required for restoring order.