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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Kerala - Subsection

Section 49(3) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(3)Foreign prisoners who have no valid travel documents, when released from prison, and those under orders of deportation, shall be handed over to the Station House Officer of the Police Station having jurisdiction over the area who shall take appropriate action in accordance with the law for the time being in force.