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 24] [Entire Act]

State of Kerala - Subsection

Section 24(3) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(3)On receipt of the report, the Director General shall along with his remarks, address the Government for decision whether the prisoner shall be released immediately or not.