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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Kerala - Subsection

Section 80(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(1)For the purpose of receiving complaints or representation from the prisoners a Grievance Redressal Committee shall be constituted in such manner as may be prescribed at the prisons as may be specified by order of the Government.