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 26] [Entire Act] State of Kerala - Subsection Section 26(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (2)The Medical Officer shall send a report of such death to the Superintendent of the Prison and to the Director General, through the Superintendent.
