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 5] [Entire Act]

State of Kerala - Subsection

Section 5(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(2)Each zone shall be under the administrative control and supervision of a Deputy Inspector General of Prisons and Correctional Services and he shall exercise such powers and functions, as may be prescribed.