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 6 in The Sikkim Prisons Act, 2007 6. Temporary accommodation for prisoners. The State Government shall make provision for the shelter and safe custody in temporary prisons of as many prisoners as it deems fit, who cannot be conveniently or safely kept in the existing Prisons.
