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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Sikkim - Subsection

Section 72(1)(iv) in The Sikkim Prisons Act, 2007

(iv)declaring the circumstances in which acts constituting both a prison offence and an offence under the Indian Penal Code may or may not be dealt with as a prison offence;