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 36] [Entire Act] State of Karnataka - Subsection Section 36(1) in The Karnataka Prisons Act, 1963 (1)The names of prisoners desiring to see the Medical Officer or the Medical Subordinate or appearing out of health in mind or body, shall without delay, be reported by the officer in immediate charge of such prisoners, to the Jailer.
