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

State of Kerala - Subsection

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

(xxxiii)"prison" means any jail or place used permanently or temporarily under the general or special order of the Government for the detention of prisoners and includes all lands and buildings appurtenant thereto, but does not include,—