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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Kerala - Subsection

Section 75(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(1)Any prisoner who fails to surrender himself, as required by sub-section (1) of section 74, shall be liable to be punished with imprisonment of either description for a term which may extend to two years or with fine or with both.