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 36] [Entire Act] State of Kerala - Subsection Section 36(e) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (e)to protection against unlawful aggression On his person or against imposition of ignominy in any manner not authorised by law;
