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 2] [Entire Act] State of Kerala - Subsection Section 2(xii) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (xii)"dangerous prisoner" means any prisoner who is violently predisposed or showing violent disposition continuously or likely to escape from prison;
