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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Kerala - Subsection

Section 28(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(2)There shall be a committee consisting of Superintendents, Joint Superintendent (Discipline) or Deputy Superintendents, Welfare Officer and Medical Officer for the purpose of maintaining discipline in the prison.