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(g) in The Sikkim Prisons Act, 2007 (g)"Deputy Inspector General or Sr. Superintendent of Prisons" (hereafter referred as DIG / Sr.S.P.) means the Head of the Prison, whoever is appointed by the Government;
