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 547] [Entire Act] State of Punjab - Subsection Section 547(10) in Punjab Jail Manual, 1996 (10)Imposition of hand-cuffs of such pattern and weight, in such manner and for such period, as may be prescribed by rules made by the State Government subject to the provision of Paras 352 and 354.
