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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(4)(b) in U.P. Prisoners Attendance in Courts Rules, 1956

(b)Fetters. - (1) Convicts in the superior class who have been sentenced to not more than two years rigorous imprisonment, shall, when travelling by rail or road, wear neither fetters nor cross-bars unless the Superintendent of Police for special reasons, to be recorded in writing, requires the imposition of the either or the both. Such prisoners may be allowed to wear their own clothes in transit if they so desire.