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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(3) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(3)All money and other valuable articles in respect whereof no order of a competent court has been made and which may with proper authority be brought into the prison by any criminal prisoner or brought to the prison for his use, shall be placed in the custody of Superintendent or an officer authorised by the Superintendent in that behalf.