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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Kerala - Subsection

Section 82(1)(d) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(d)forfeiture of remission up to a period of thirty days at any one time or, removal of the prisoner with the approval of the Director General from the remission system up to a period of six months: