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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Kerala - Subsection

Section 82(3) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(3)While the prisoner undergoes any of the punishments awarded under sub-section (1) above, the following privileges may, however, be extended to him, namely:—
(a)he may be allowed to write letters;
(b)he may be provided with religious and moral books as far as the rules of the prison permit.