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 82(1)] [Section 82] [Entire Act] State of Kerala - Subsection Section 82(1)(f) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (f)in case of breaches and violations in conditions of release on parole, such period shall not be counted as period of imprisonment;