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] Union of India - Section Section 46 in Bharatiya Nagarik Suraksha Sanhita, 2023 46. No unnecessary restraint. The person arrested shall not be subjected to more restraint than is necessary to prevent his escape.[Similar to Section 49 from Old CrPC-Also Refer]
