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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(1)The Medical officer of a prison shall provide treatment to sick prisoners and attend to all matters connected with mental and physical health of prisoners. The criteria for ensuring general hygiene and sanitation of the prison and personal hygiene of prisoners shall be such as may be prescribed.