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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Sikkim - Subsection

Section 68(2) in The Sikkim Prisons Act, 2007

(2)In the case of every serious prison offence, the names of the witnesses proving the offence shall be recorded and in case of offences for which serious punishment is awarded, the Superintendent shall record the substance of the evidence of the witnesses, the defence of the prisoner and the finding with the reasons therefore.