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State of Sikkim - Section

Section 37 in The Sikkim Prisons Act, 2007

37. Visits to civil and under-trial / convicted prisoners.

Due provision shall be made for the admission, at proper times and under proper restrictions, into every prison of persons with whom civil or un-convicted criminal / convicted prisoners may desire to communicate, care being taken that so far as may be consistent with the interests of justice, prisoners under trial may see their duly qualified legal advisers without the presence of any other person.