Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Kerala - Subsection Section 12(i) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (i)to keep in safe custody of a prisoner committed to it under any writ, warrant or an order of any court or other competent authority;
