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State of Jammu-Kashmir - Section

Section 58 in The Prisons Act, Svt. 1977 [Jammu and Kashmir]

58. Prisoners not to be ironed by Jailor except under necessity

No prisoner shall be put in irons or under mechanical restraint by the Jailor of his own authority, except in case of urgent necessity, in which case notice thereof shall be forthwith given to the Superintendent.