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State of Karnataka - Section

Section 24 in The Karnataka Prisons Act, 1963

24. Effects of prisoners.—

All money or other articles in respect whereof any order of a competent Court has been made and which may with proper authority be brought into the prison by any criminal prisoner or sent to the prison for his use, shall be placed in the custody of the Jailer and the prisoner shall be informed and his signature taken in the prescribed register.