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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Kerala - Subsection

Section 82(1)(h) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(h)separate confinement up to a period of one month at a time, and with the sanction of the Director General up to a period of three months subject to such conditions as may be prescribed.