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 Bihar - Section Section 43 in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003 43. Prohibition on the use of handcuffs and fetters. - No juvenile or the child dealt with under the provisions of the Act and the Rules made thereunder shall be handcuffed or fettered.
