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

State of Uttar Pradesh - Subsection

Section 10(6) in U.P. Prisoners Attendance in Courts Rules, 1956

(6)Female undertrial prisoners shall not be handcuffed unless it is essential to prevent escape, violence of suicide, where handcuffs are imposed, reasons therefor shall be recorded in writing by the Senior Police Officer at headquarters.