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State of Kerala - Section

Section 47 in The Kerala Prisons and Correctional Services (Management) Act, 2010

47. Facility for interviews and communication with relatives and legal practitioners.—

Subject to the provisions of the Act and the rules relating to the security of prison and prisoners, the Superintendent shall provide to every prisoner, facilities for interviews and communication with relatives and legal practitioners and for writing letters, in such manner and at such intervals, at may be prescribed.