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State of Karnataka - Section

Section 5 in The Karnataka Prisoners Act, 1963

5. Power of officers in-charge of prisons to give effect to sentences of certain courts.—

Officers in-charge of prisons in the State may give effect to any sentence or warrant or order for the detention of any person passed or issued by any court or tribunal acting, whether within or without the State, under the general or special authority of the Central Government, or of any State Government in India.