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State of Haryana - Section

Section 228 in Punjab Jail Manual

228. [ Prisoners not to be ironed except under necessity. [Section 58, Act IX, 1894. - See para 431.]

- No prisoner shall be put in irons or under mechanical restrain by the Deputy Superintendent of his own authority, except in case of urgent necessity, in which case notice thereof shall be forthwith given to the Superintendent.]