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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(9) in The Karnataka Prisons Act, 1963

(9)(in case where a post-mortem examination is made), an account of the appearances after death,together with any special remarks that appear to the Medical Officer to be required.A copy of the particulars recorded shall be sent to the Inspector-General and the nearest relatives of the deceased prisoner as soon as may be after the record is made.Jailer.