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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(5) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(5)Every prisoner shall also, after admission, be examined on the same day or the next day under the general or special orders of the Medical. Officer, who shall enter or cause to be entered in a book, to be kept by the Medical Officer, a record of the state of prisoner's health including blood group, whether he is an HIV positive and of any wounds or marks on his person, the class of labour he is fit for, if sentenced to rigorous imprisonment and any observations which- the Medical Officer considers fit to add.