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State of Sikkim - Section

Section 3 in The Sikkim Prisons Act, 2007

3. Accommodation for prisoners.

The State Government shall provide, for the prisoners in its territory, accommodation in prisons constructed and regulated in such manner as to comply with the requisitions of this Act in respect of the separation of prisoners or may set up such other prisons at such place as it may consider expedient and may in cases set up temporary or special prison.