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[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

State of Kerala - Subsection

Section 99(2)(xix) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(xix)the action to be initiated by the Superintendent if any prohibited articles are found on the person of the visitor under sub-section (1) of section 48 and the records under sub-section (2) of the said section;