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 10] [Entire Act] State of Uttar Pradesh - Subsection Section 10(1) in U.P. Prisoners Attendance in Courts Rules, 1956 (1)Male prisoners in the superior class, who have been sentenced to more than two years' rigorous imprisonment, shall be handcuffed.
