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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Karnataka - Subsection

Section 52(1) in The Karnataka Prisons Act, 1963

(1)In the punishment-book prescribed in section 11, there shall be recorded in respect of every punishment inflicted, the prisoner’s name, register number and the class (whether habitual or not) to which he belongs, the prison offence of which he was guilty, the date on which such prison offence was committed, the number of previous prison offences recorded against the prisoner, and the date of his last prison offence, the punishment awarded and the date of infliction.