Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Sikkim - Section Section 25 in The Sikkim Prisons Act, 2007 25. Association and segregation of prisoners. Subject to the requirement of the foregoing section, convicted criminal prisoners may be confined either in the association or individually in cells or partly in one way and partly in the other.
