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 1] [Section 81] [Entire Act] State of Kerala - Subsection Section 81(27) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (27)sending any communication, in writing or by word or by signs or by mobile phones or other electronic devices, to any person other than persons authorised; or
