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 55] [Entire Act]

State of Kerala - Subsection

Section 55(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(2)Civil prisoners not maintained at the expense of the prison shall be allowed to receive the whole of their earnings. Earnings, if any, made at the expense of the prison shall, however, be subjected to such deduction- as may be prescribed.