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

State of Kerala - Subsection

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

(xxxvii)"remanded prisoner" means any person who has been remanded by Court to custody or by any other authority exercising power to remand a person to prison, pending trial or investigation by Police or any other agency or authority enforcing law;