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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Kerala - Subsection

Section 52(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(2)No criminal prisoner sentenced to labour or employed on labour at his own desire shall, except on an emergency and with the sanction in writing of the Superintendent, be kept to labour for more than eight hours in any one day.