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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Kerala - Subsection

Section 52(3) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(3)The Medical Officer shall, from time to time, examine the labouring prisoners who are engaged in labour and shall at least once in every fortnight cause to be recorded upon the history-ticket of each prisoner employed on labour the weight of such prisoner at that time.