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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(1) in The Karnataka Prisoners Act, 1963

(1)The State Government may, by general or special order, provide for the removal of any person confined in a prison,—
(a)under a sentence of death, or
(b)under or in lieu of a sentence of imprisonment for life, or
(c)in default of payment of a fine, or
(d)in default of giving security for keeping the peace or maintaining good behaviour to any other prison in the State of Karnataka