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 57] [Entire Act] State of Jammu-Kashmir - Subsection Section 57(1) in The Prisons Act, Svt. 1977 [Jammu and Kashmir] (1)Prisoners under sentence of transportation may, subject to any rule made under section 60, be confined in fetters for the first three months after admission to prison.
