Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Kerala - Subsection Section 33(4) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (4)Every civil prisoner shall be supplied such food by the Superintendent subject to examination and conditions, as may be prescribed.
