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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(1)The Government shall, appoint a Director General of Prisons and Correctional Services for the administration, management and correctional services of all the prisons in the State of Kerala.