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State of Karnataka - Section

Section 13 in The Karnataka Prisons Act, 1963

13. Medical Officer to report in certain cases.—

Whenever the Medical Officer has reason to believe that the mind of a prisoner is, or is likely to be, injuriously affected by the discipline or treatment to which he is subjected, the Medical Officer shall report the case in writing to the Superintendent, together with such observations as he may think proper. The Superintendent shall forthwith send such report, with his orders thereon, to the Inspector-General, for information.