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] [Entire Act] State of Punjab - Section Section 362 in Punjab Jail Manual, 1996 362. Removal of fetters. - Fetters imposed for security shall be subject to the provisions of para 352, removed by the Superintendent as soon as he is of opinion that this can be done with safety.(b)Use of Arms against Prisoners
