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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Kerala - Subsection

Section 85(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(2)In the case of every serious prison offence, the names of witnesses and substance of their evidence, the defence of the prisoner and the finding with the reasons therefore, shall be recorded.