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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(g) in Karnataka Borstal Schools Act, 1963

(g)"offender" means a person found guilty of an offence, for which he is liable to be sentenced to imprisonment or is liable to imprisonment for failure to furnish security under Chapter VIII of the Code, whether any previous conviction is proved against him or not;