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

State of Sikkim - Subsection

Section 60(2) in The Sikkim Prisons Act, 2007

(2)No child shall be admitted into or retained in prison if he has attained the age of six years. The Superintendent shall inform the Directorate of Social Welfare about all children of that age for placing them in a home run by the Social Welfare Department.