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 2] [Entire Act] State of Kerala - Subsection Section 2(xix) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (xix)"habitual offender" means a habitual offender as defined under clause (d) of section 2 of the Kerala Habitual Offenders Act, 1960 (28 of 1960);
