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] [Section 55] [Entire Act] State of Karnataka - Subsection Section 55(2) in The Karnataka Prisons Act, 1963 (2)The provisions of sub-section (1) shall not apply to a prisoner who has been classified as habitual criminal for the purposes of this Act and who has had more than three convictions.
