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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Kerala - Subsection

Section 70(3) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(3)The Fund shall be established with an initial corpus of such amount as the Government may provide by way of grants or loans and such yearly contributions made on subsequent years for providing benefits to prisoners and their families and also for providing financial assistance for the rehabilitation of prisoners.