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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Sikkim - Subsection

Section 2(f) in The Sikkim Prisons Act, 2007

(f)“Central Jail” means any prison in which criminal convicted prisoners are received, for the purpose of undergoing their sentences, by transfer from any other Jail and in which such prisoners are not, when committed to prison, in the first instance ordinarily received;