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 289] [Entire Act] Union of India - Section Section 49 in The Code of Criminal Procedure, 1973 49. No unnecessary restraint. - The person arrested shall not be subjected to more restraint than is necessary to prevent his escape.
