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[Cites 0, Cited by 11] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(3) in Kerala Anti-Social Activities (Prevention) Act, 2007

(3)The Superintendent of the Jail where such person is detained shall afford him reasonable opportunity to consult a lawyer and reasonable assistance in making a representation against the detention order to the Government or to the Advisory Board.