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 41] [Entire Act] State of Karnataka - Subsection Section 41(2) in The Karnataka Prisons Act, 1963 (2)In the case of any such visitor refusing to permit himself to be searched, the Jailer may deny him admission; and the grounds of such proceeding with the particulars thereof, shall be entered in such record as the State Government may direct.
