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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(b) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(b)any person who has been committed to prison custody during the pendency of his trial and who at the time of his commitment, is not less than 18 years and not more than 21 years of age;