Section 24 in THE KARNATAKA PRISON DEVELOPMENT BOARD ACT, 2021
24. Winding of the Karnataka Discharged Prisoners Aid Society or any other society.-The society running in the name of 'Karnataka discharged Prisoners Aid Society' or any other such societies running in any Prison in the State Shall be wound up by the due process of law, and the activities undertaken by the said society and all assests and liabilities of the society shall be subsumed in the Board.
