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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(2) in The Karnataka Prisons Act, 1963

(2)Civil prisoners finding their own implements and not maintained at the expense of the prison, shall be allowed to receive the whole of their earnings; but the earnings of such as are furnished with implements or are maintained at the expense of the prison, shall be subject to a deduction to be determined by the Superintendent, for use of implements and the cost of maintenance.