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 30] [Entire Act] State of Kerala - Subsection Section 30(7) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (7)Every prisoner after returning from leave shall be subjected to medical examination in the same way as specified in sub-section (5) by the Medical Officer.
