Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Kerala - Subsection Section 36(g) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (g)to protection against punishment or hardship amounting to punishment, except through procedure established by law and with due opportunity of defence;
