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[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

State of Sikkim - Subsection

Section 65(3)(i) in The Sikkim Prisons Act, 2007

(i)endangering the security and custody of a prison in any way, by a willful or negligent act and shall include tampering in anyway with prison walls, building, bars, locks and keys, lamps or lights or with any other security and custody measures;