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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(5) in Punjab Prisoners (Attendance In Courts) Rules, 1969

(5)Fetters shall not be imposed on undertrial prisoners in transit, except in the case of those charged with murder or dacoity and unless, there are special reasons for doing so, to be recorded in writing by the senior police officer at headquarters.