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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(2) in The Karnataka Prisoners Act, 1963

(2)Where it appears to the State Government that the prisoner has become of sound mind, the State Government shall, by a warrant, directed to the person having charge of the prisoner if still liable to be kept in custody, remand him to the prison from which he was removed or to any other prison within the State of Karnataka, or, if the prisoner is no longer liable to be kept in custody, order him to be discharged.