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[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

State of Kerala - Subsection

Section 99(2)(xiii) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(xiii)the requirement of clothing, food and other necessities which a civil prisoner shall be permitted to obtain from private sources and food, clothing etc. that shall be supplied to him under section 33;