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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Karnataka - Subsection

Section 57(1) in The Karnataka Prisons Act, 1963

(1)On the expiry of the period for which a prisoner was released temporarily under sub-section (1) of section 55, or on parole under sub¬section (1) of section 56, he shall surrender himself to the officer in charge of the prison from which he was released.