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[Cites 0, Cited by 0] [Section 352] [Entire Act]

State of Punjab - Subsection

Section 352(2) in Punjab Jail Manual, 1996

(2)If in any case Superintendent Jail feels that handcuffing or fetters are absolutely necessary in the case of a prisoner confined in jail and when sent outside, he should make a case giving full justification for hand-cuffing or use of fetters to a prisoner, and obtain orders from the District Magistrate or the Court concerned.