Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Kerala - Subsection

Section 48(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(2)A visitor who refuses to permit to be searched may be denied admission by the Superintendent and the grounds of such denial shall be entered in a proceedings and contents there of written in such records and in such manner as may be prescribed.