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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Karnataka - Subsection

Section 68(2) in The Karnataka Prisons Act, 1963

(2)If any difficulty arises in giving effect to the provisions of this Act (otherwise than in relation to the transition from the provisions of the corresponding Acts in force before the commencement of this Act) the State Government may, by notification, make such provisions not inconsistent with the purposes of this Act as appear to it to be necessary or expedient for removing the difficulty.