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State of Kerala - Section

Section 74 in The Kerala Prisons and Correctional Services (Management) Act, 2010

74. Prisoner to surrender himself on the expiration of the period of parole.—

(1)On the expiry of the period for which a prisoner was released on parole under section 73, he shall surrender himself to the officer , in-charge of the prison from which he was released.
(2)If a prisoner fails to surrender himself as required by sub-section (1), he may be arrested by any Police Officer without a warrant and produced before a Judicial Magistrate who shall commit him to undergo the unexpired portion of the sentence.