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] [Section 23] [Entire Act] State of Karnataka - Subsection Section 23(3) in The Karnataka Prisons Act, 1963 (3)In the case of female prisoners, search and examination shall be carried out by a Lady Medical Subordinate, if any, or by the Matron under the general or special orders of the Medical Officer.
