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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(2)The prisoners referred to in clauses (a) to (k) of section 38 shall further be classified into male prisoners, and female prisoners and kept separated in separate buildings in such a manner as to prevent their contact with each other.