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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Kerala - Subsection

Section 91(5) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(5)No legal proceedings shall be entertained by any Court against any Magistrate or Superintendent of the Prison for the detention of any prisoner beyond half of the maximum of or even maximum punishment provided for the offence for which he has been detained if the concerned Magistrate or the Superintendent has no ulterior motive in such detention.