Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Kerala - Subsection Section 11(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (2)The State Institute of Correctional Administration shall be headed by an officer not below the rank of Central Prison Superintendent and designated as Director.
