Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Karnataka - Section Section 22 in The Karnataka Prisons Act, 1963 22. Convict officers.— Prisoners who have been appointed as officers of prisons shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
