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 12 in The Karnataka Prisons Act, 1963 12. Duties of Medical Officer.— Subject to the control of the Superintendent, the Medical Officer shall have charge of the sanitary and health administration of the prison and shall perform such duties as may be prescribed.
