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 Odisha - Section Section 43 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002 43. Prohibition of the use of handcuffs and fetters. - No juvenile/child dealt with under the provisions of the Act of these rules shall be handcuffed or fettered.
