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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(2)Prisoners, who are appointed as officers of prisons as per rules prescribed, shall be deemed to be public servants within the meaning of the Indian Penal Code, 1860 (Central Act 45. of 1860).