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 92] [Entire Act] State of Kerala - Subsection Section 92(3) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (3)Any officer of the prison may use minimum force required against any prisoner who refuses to enter into the cell or barrack for lockup.
