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 39] [Entire Act] State of Kerala - Subsection Section 39(13) in The Kerala Prisons and Correctional Services (Management) Act, 2010 (13)Prisoners suffering from infectious diseases and those likely to infect fellow prisoners with diseases through bodily contact, shall be kept separately.
