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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Kerala - Subsection

Section 67(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(2)The Director General shall arrange suitable pre-release programmes in such prisons as the Government may direct for the benefit of those prisoners who are sentenced to more than three years of imprisonment, with the objective of their ultimate rehabilitation in society in such manner as may be prescribed.