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State of Haryana - Section

Section 429 in Punjab Jail Manual

429. Prisoners exempted absolutely.

- The imposition of fetters is prohibited in the following cases, namely :-
(a)female prisoners;
(b)civil prisoners;
(c)convict-officers; and
(d)convicts who by reason of age, physical infirmity or serious illness, are, in the opinion of the Medical Officer, unfit to be placed in fetters.