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 35] [Entire Act] State of Kerala - Subsection Section 35(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (1)Criminal prisoners shall be supplied such food, clothing, bedding and other necessities by the Superintendent, as may be prescribed.
