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State of Kerala - Section

Section 46 in The Kerala Prisons and Correctional Services (Management) Act, 2010

46. Dangerous prisoners and Security prisoners.—

(1)Dangerous and Security prisoners shall be accommodated in special cells in Central Prisons or high security prisons.
(2)The Superintendent shall take special care and caution, for ensuring safe custody of dangerous prisoners and security prisoners as may be specified by Government by notification in this behalf.