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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(2) in The Karnataka Prisons Act, 1963

(2)If any prisoner dealt with under sub-section (1) escapes or attempts to escape from the hospital or asylum to which he has been sent or when going thereto or returning therefrom, he shall be punished with imprisonment for a term which may extend to two years or with fine or with both; and such punishment shall be in addition to the punishment for which the prisoner was liable for the offence of which he was already convicted.