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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(1)No person shall be admitted into a prison for detention unless a warrant, writ or order authorising his detention signed by a competent authority and duly sealed, is produced before the officer who, for the time being, remains in charge of the prison.