Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 17 in The Kerala Prisons and Correctional Services (Management) Act, 2010

17. Punishment for offences under sections 14, 15 and 16.—

Any officer who commits offence under sections 14, 15 and 16 of this Act, shall be liable to punishment including removal from service subject to such rules, as may be prescribed.