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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of West Bengal - Subsection

Section 143(f) in Police Regulations, Calcutta, 1968

(f)In bailable cases prisoners shall not be handcuffed unless violent and then only by the order of the Officer-in-charge of the police station, the reason for the necessity of this action being entered in the general diary.