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State of Karnataka - Section

Section 37 in The Karnataka Prisons Act, 1963

37. Record of directions of Medical Officers.—

All directions given by the Medical Officer or the Medical Subordinate in relation to any prisoner, with the exception of orders for the supply of medicines or directions relating to such other matters as are carried into effect by the Medical Officer himself or under his superintendence, shall be entered day by day in the prisoner’s history ticket or in such other records as may be prescribed; and the Jailer shall make an entry in its proper place, stating in respect of each direction, the fact of its having been or not having been complied with, accompanied by such observations, if any, as the Jailer thinks fit to make and the date of the entry.