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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(4)(b) in Punjab Prisoners (Attendance In Courts) Rules, 1969

(b)Fetters. - (1) Convicts in the superior class who have been sentenced to not more than two years rigorous imprisonment shall, when travelling by rail or road, not wear fetters unless the Superintendent of Police for special reasons to be recorded in writing, requires, their imposition. Such prisoners may be allowed to wear their own clothes in transit if they so desire.