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 34] [Entire Act] State of Kerala - Subsection Section 34(5) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (5)No money shall be demanded from under trial prisoners and detenues for any food, bedding and other necessities provided to them in the prisons.
