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 57] [Entire Act] State of Jammu-Kashmir - Subsection Section 57(1) in The Prisons Act, 1977 (1)Prisoners under sentence of transportation may, subject to any rule made under section 60, be confined in fetters for the first three months after admission to prison.
