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 145] [Entire Act] State of West Bengal - Subsection Section 145(b) in Police Regulations, Calcutta, 1968 (b)They shall not be handcuffed or tied by any rope while in police custody, and they shall not be allowed to associate or communicate in any way with adult or old offenders.
