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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(3) in THE KARNATAKA PRISON DEVELOPMENT BOARD ACT, 2021

(3)The Board may, in case of disagreement with the recommendations of the Deputy Commissioner or Competent authority under sub-sections (2), refer the same, along with its views, to the Government, whose decision shall be final.