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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(3) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(3)The Deputy Inspector General in each zone shall be assisted by Superintendent and other subordinate officers of the Prison and Correctional Services, to exercise or perform the powers and functions under the Act and rules made thereunder.