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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Kerala - Subsection

Section 80(3) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(3)The decision of the Grievance Redressal Committee on petitions shall be forwarded to the Director General within a fortnight from the date of convening of the meeting, for follow up action, if any.