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 48] [Entire Act] State of Karnataka - Subsection Section 48(1) in The Karnataka Prisons Act, 1963 (1)The Superintendent shall have power to award any of the punishments enumerated in section 46 and section 47, subject, in the case of separate confinement for a period exceeding one month, to the previous confirmation of the Inspector-General.
