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 2] [Entire Act] State of Kerala - Subsection Section 2(xxxi) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (xxxi)"parole" means the system of releasing the prisoners temporarily for such period by following such procedures and conditions, as may be, prescribed;
