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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(b) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(b)for the maintenance of essential services in a prison including food and minimum accommodation, the assistance of the officers of other Departments, is inevitable, the Director General or an officer authorised by him in this behalf any request any Department of the Government to provide assistance to handle any such situation and on such request, all officers of such Departments shall be bound to provide assistance called for.