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State of Sikkim - Section

Section 26 in The Sikkim Prisons Act, 2007

26. Solitary confinement.

No cell shall be used for solitary confinement unless it is furnished with the means of enabling the prisoner to communicate at any time with an officer of the prison, and every prisoner so confined in a cell for more than twenty four hours, whether as a punishment or otherwise, shall be visited at least once a day by a Medical Officer.