Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Karnataka - Subsection

Section 68(1) in The Karnataka Prisons Act, 1963

(1)If any difficulty arises in giving effect to the provisions of this Act in consequence of the transition to the said provisions from the corresponding provisions of the Acts in force therein immediately before the commencement of this Act, the State Government may, by notification in the official Gazette make such provisions as appear to it to be necessary or expedient for removing the difficulty.