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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(2)(z) in The Karnataka Prisons Act, 1963

(z)extending any or all the provisions of this Act and of the rules thereunder to subsidiary jails; or special places of confinement appointed under section 541 of the Code of Criminal Procedure, 1898, and to the officers employed and the prisoners confined therein;