Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Karnataka - Subsection

Section 55(1) in The Karnataka Prisons Act, 1963

(1)The State Government or any authority to which the State Government may delegate its power in this behalf may, subject to such conditions as may be prescribed, release temporarily for a period not exceeding ten days in a year (excluding the time required for journeys and the days of departure from and the arrival at prison) any prisoner who has been sentenced to a term of imprisonment of not less than three years.