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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Kerala - Subsection

Section 49(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(1)Subject to the provisions of the Act and the rules made there under relating to the security of prison and prisoners, foreign prisoners may be permitted to use internet facilities at their own cost for legal assistance and also to contact their Embassies in India in such manner and upon such conditions, as may be prescribed.