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State of Punjab - Section

Section 356 in Punjab Jail Manual, 1996

356. Prisoners exempted absolutely.

- The imposition of fetters is prohibited in the following cases, namely : -
(a)female prisoners;
(b)civil prisoners;
(c)convicts who by reason of age, physical infirmity or serious illness, are, in the
opinion of the Medical Officer, unfit to be placed in fetters.