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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Sikkim - Subsection

Section 60(1) in The Sikkim Prisons Act, 2007

(1)A child up to six years of age shall be admitted to prison with his mother if no other arrangements, for keeping him with relatives or otherwise, can be made. Children born in prison may remain with their mother upto six years of age, if they cannot otherwise be suitably placed. The Medical Officer shall determine the age of children not born in prison for the purpose of this provision.