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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(2) in The Karnataka Prisons Act, 1963

(2)in a prison where men prisoners under the age of twenty-one years are confined means should be provided for separating them altogether from the other prisoners and for separating those of them who have arrived at the age of puberty from those who have not;