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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Kerala - Subsection

Section 83(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(1)No prisoner shall be awarded any punishment for offences defined in section 81 unless he has been informed of the offence alleged against him and given a reasonable opportunity of being heard in his defence.