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] [Section 2] [Entire Act] State of Sikkim - Subsection Section 2(v) in The Sikkim Prisons Act, 2007 (v)"prison" means any jail or place used permanently or temporarily under the general or special order of State Government for the detention of prisoners and includes all lands and buildings appurtenant thereto but does not include-
