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(2) in U.P. Prisoners Attendance in Courts Rules, 1956 (2)Other prisoners in the superior class shall not be handcuffed unless the Superintendent of Police for special reasons, to be recorded in writing orders otherwise.
