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[Cites 0, Cited by 0] [Section 55] [Entire Act]

NCT Delhi - Subsection

Section 55(3) in Delhi Prison Act, 2000

(3)Use of handcuffs and fetters in emergent situation — In emergent situations, it shall be open to the Superintendent to use handcuffs and fetters to secure any prisoners for reasons to be recorded in writing and under intimation to the District and Sessions Judge within twenty four hours of using such handcuffs or fetters.