Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(e) in Karnataka Borstal Schools Act, 1963

(e)"Inspector-General" means the Inspector-General of Prisons and includes any officer appointed by the State Government to perform all or any of the duties imposed by this Act, on the Inspector-General;