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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Kerala - Subsection

Section 46(2) in Kerala Police Act, 2011

(2)Handcuffs shall not be used on an arrested person unless the Police Officer arresting the person has sufficient ground to believe that the arrested person shall escape from custody or injure himself or others if not handcuffed or the Police Officer has not recorded such grounds in writing.