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] [Section 91] [Entire Act]

State of Kerala - Subsection

Section 91(4) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(4)The Magistrate remanding the prisoner and the Superintendent of the prison, where the under trial prisoner is remanded or detained, as the case may be shall ensure that no under trial prisoner is detained in prison for a period exceeding the maximum period of punishment provided for the offence for which he has been detained.