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 33] [Entire Act]

State of Kerala - Subsection

Section 33(3) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(3)Every civil prisoner unable to provide himself with sufficient clothing and other necessities shall be supplied with such clothing and other necessities as may be prescribed.