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

State of Sikkim - Subsection

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

(xxxviii)having any communication, in writing or by word or by signs, without permission, with any outsider, an under-trial prisoner, detenus, civil prisoner and approvers;