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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(6) in Punjab Prisoners (Attendance In Courts) Rules, 1969

(6)Female undertrial prisoners shall not be handcuffed unless it is essential to prevent escape, violence; or suicide. Where handcuffs are imposed reasons therefor shall be recorded in writing by the senior police officer at headquarters.