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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(xxxviii) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(xxxviii)"remission" means the system of regulating the award of marks and consequent shortening of sentences of prisoners in jails or prisons in accordance with the rules made under the Act;