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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

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

(vii)"competent authority" means any authority having power under any law to issue an order of detention or any officer having jurisdiction and authority under any law for the time being in force to deal with a particular matter in question;