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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(3) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(3)The Director General shall also exercise such administrative, financial and disciplinary powers as may be exercisable by a Head of the Department and such other powers specifically conferred upon him by the Government from time to time by special or general order.