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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(2)(d) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(d)to inspect prison institutions and ensure proper implementation of programme or measures for the reformation, correctional services, welfare and rehabilitation, treatment and training of prisoners, protection of human rights of prisoners and ensure discipline among officers and staff;