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] [Entire Act] State of Kerala - Section Section 43 in The Kerala Prisons and Correctional Services (Management) Act, 2010 43. Safe custody and security of prisoners— The Superintendent of the Prison shall be responsible to undertake effective measures to ensure safe custody and security of prisoners.
