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[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

State of Kerala - Subsection

Section 99(2)(xviii) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(xviii)the manner in which and the intervals at which facilities for interviews and communication with relatives and legal practitioners and for writing letters are to be provided to every prisoner under section 47;