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

State of Kerala - Subsection

Section 30(4) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(4)Every prisoner after being searched and before being taken into his accommodation shall be photographed at the gate itself and bio metric measurements including finger prints should be taken for establishment of his correct identification.