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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Sikkim - Subsection

Section 66(3) in The Sikkim Prisons Act, 2007

(3)No prisoner shall be punished twice for the same offence provided that any security measure (separate confinement) taken for the safe custody of a refractory and dangerous prisoner or for preventing him from committing mischief or stoppage of privileges which are otherwise admissible to well behaved prisoners only, may not be construed as prison punishment for this purpose.