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State of Punjab - Section

Section 358 in Punjab Jail Manual, 1996

358. Imposition of hand-cuffs when permissible.

- Hand-cuffs may, as a measure of restraint, be imposed on any prisoner, if the Superintendent is of the opinion that their imposition is necessary for the protection of the prisoner himself or of any other person with prior approval of the District Magistrate or Magistrate concerned in each individual case.