Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(2) in The Karnataka Prisons Act, 1963

(2)The Medical Officer shall from time to time examine the labouring prisoners while they are employed and shall at least once in every fortnight, cause to be recorded upon the history ticket of each prisoner, employed on labour, the weight and general health of such prisoner at the time.