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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Karnataka - Subsection

Section 61(2) in The Karnataka Prisons Act, 1963

(2)Should the Superintendent consider it necessary either for the safe custody of the prisoner himself or for any other reason that fetters should be retained on any such prisoner for more than three months, he shall apply to the Inspector-General for sanction to their retention for such period as may be necessary, and the Inspector-General may sanction such retention accordingly.