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[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

State of Kerala - Subsection

Section 99(2)(xxiii) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(xxiii)the kind of employment to be provided to all criminal prisoners sentenced to simple imprisonment and to all remand-undertrial prisoners under sections 52 and 53 respectively;