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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(k) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(k)of enjoyment of fundamental rights under Chapter III of the Constitution of India in so far as they do not become incapable of enjoyment as an incident of conviction and confinement; and