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] [Section 86] [Entire Act] State of Kerala - Subsection Section 86(3) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (3)The offences mentioned in sub-sections (1) and (2) above, shall be cognizable and non-bailable.
