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 17 in The Karnataka Prisons Act, 1963 17. Responsibilities of Jailer.— The Jailer shall be responsible for the safe custody of the records to be kept under section 11, for the commitment warrants and all other documents confided to his care and for the money and other articles taken from the prisoners.
