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

State of Sikkim - Subsection

Section 66(2) in The Sikkim Prisons Act, 2007

(2)No prisoner may be punished unless he has been informed of the offence alleged against him and given proper opportunity of presenting his defense. The competent authority may conduct an inquiry into the case. No prisoner may be punished except in accordance with the terms of laws or regulations.