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 1] [Entire Act] NCT Delhi - Section Section 56 in Delhi Prison Act, 2000 56. Prisoners exempted from imposition of handcuffs and fetters. - No handcuffs and fetters shall be imposed in respect of(i)Female prisoners;(ii)Civil prisoners; and(iii)Prisoners who are aged, physically infirm or seriously ill.
