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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(1) in The Karnataka Prisons Act, 1963

(1)Every person under sentence of death shall immediately on his arrival in the prison after sentence, be searched by, or by order of, the Jailer, and all articles shall be taken from him, which the Jailer deems it to be dangerous or inexpedient to leave in his possession.