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 98] [Entire Act] State of Kerala - Subsection Section 98(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (2)An order made under sub-section (1) shall, be laid, as soon as may be after it is made; before the Legislative Assembly of the State of Kerala.
