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] [Section 14] [Entire Act] State of Sikkim - Subsection Section 14(vii) in The Sikkim Prisons Act, 2007 (vii)in case where a post mortem examination is made on account of the appearances after death, together with any special remarks that appear to the Medical Officer to be required.
