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 2] [Entire Act] State of Sikkim - Subsection Section 2(w) in The Sikkim Prisons Act, 2007 (w)“remission” means the rule for the time being in force regulating the award of marks to and the consequent shortening of the sentences of Prisoners in Jail;
