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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Kerala - Subsection

Section 82(1)(e) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(e)stoppage of recreational facilities up to a period of one month or canteen facilities for a period of three months or stoppage of interviews for a period of one month;