Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Kerala - Subsection

Section 42(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(1)Every prisoner sentenced to death shall, immediately on his arrival in prison sentence be searched meticulously and all articles shall be taken from him which the Superintendent or an officer authorised in this behalf by the Superintendent deems it dangerous or inexpedient to leave in his possession.