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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(5) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(5)The Institute shall be a Centre of learning for Prisons and Correctional Services and shall undertake research and analysis on such subjects and issues, as the Government may deem fit, for the improvement in the standards of functioning and performance of prison and promote correctional services to prisoners.