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State of Sikkim - Section

Section 57 in The Sikkim Prisons Act, 2007

57. Pregnancy.

When a women prisoner is found, or suspected, to be pregnant at the time of admission or later, the Medical Officer shall report the fact to the Superintendent. Arrangements shall be made at the earliest to get her medically examined at the Government Hospital for ascertaining the state of her health, pregnancy, duration of pregnancy and the probable date of delivery. After ascertaining all necessary particulars, a detailed report shall be sent to the Deputy Inspector General / Sr. Superintendent of Prisons.