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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Kerala - Subsection

Section 50(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(1)The Government shall, by notification, specify a panel of such official and non official visitors for each prison and the period during which the panel shall visit the prison and the periodicity of such visit shall be as specified in the notification.