177th Report of the Law Commission (2001) titled | Implementation of United Nations Convention against Torture and other Cruel, Inhuman and Degrading Treatment or Punishment through Legislation | Law Commission of India Reports | Law Library

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Report No. 273

(iii) 177th Report of the Law Commission (2001) titled "Law Relating to Arrest"

3.9 The Law Commission of India, in its 177th Report (suggested that amendments should be brought in Cr.PC by inserting section 55A which may read as under:

"Health and Safety of the Arrested Persons: It shall be the duty of the person having the custody of an accused to take reasonable care of the health and safety of the accused."

Implementation of United Nations Convention against Torture and other Cruel, Inhuman and Degrading Treatment or Punishment through Legislation

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