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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Kerala - Subsection

Section 72(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(1)Remission may be granted to convicted prisoners as may be prescribed in the rules. There shall be a Remission Committee consisting of the Superintendent and such other officers as may be prescribed to oversee the calculation and computation of remission to convicted prisoners in the Central Prison, Open Prison and Women's Prison.