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 55] [Entire Act] State of Karnataka - Subsection Section 55(4) in The Karnataka Prisons Act, 1963 (4)The period of release of a prisoner under sub-section (1) shall not count towards the total period of his sentence.
