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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Kerala - Subsection

Section 80(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(2)The Grievance Redressal Committee shall meet once in three months or more, as may be necessary, and it shall follow such procedure, as may be prescribed for the examination of the petitions or representations received.