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 71] [Entire Act] State of Kerala - Subsection Section 71(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (1)The Government may, by notification, add to, amend or vary the scheme framed under this Act, either prospectively or retrospectively.
