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 15] [Entire Act] State of Karnataka - Subsection Section 15(2) in The Karnataka Prisons Act, 1963 (2)The Jailer shall not, without the sanction of the Inspector-General in writing, be concerned in any other employment.
