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 3] [Entire Act] State of Karnataka - Section Section 58 in The Karnataka Prisons Act, 1963 58. Penalty for failure to surrender.— Any prisoner who fails to surrender himself, as required by sub-section (1) of section 57, shall, on conviction, be punished with imprisonment of either description for a term which may extend to two years or with fine, or with both.
