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] [Entire Act] State of Karnataka - Section Section 27 in The Karnataka Prisons Act, 1963 27. Association and segregation of prisoners.— Subject to the provisions of section 26, convicted criminal prisoners may be confined either in association or individually in cells, or partly in one way and partly in the other.
