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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(2)The pattern of construction of prison, ground space, air space and ventilation in respect of cells, sleeping barracks, bathing places, kitchen, work sheds, hospitals etc. shall conform to such standards and requirements, as may be specified, by notification, by the Government, in this behalf.