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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Sikkim - Subsection

Section 38(1) in The Sikkim Prisons Act, 2007

(1)The Jailer may demand the name and address of any visitor to a prisoner, and, when the Jailer has any ground for suspicion, may search any visitor, or cause to be searched, but the search shall not be made in the presence of any prisoner or of another visitor.