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 78] [Entire Act] State of Kerala - Subsection Section 78(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (2)All kinds of parole, remission and leave granted to the prisoners shall in no case exceed one third of the sentence.
