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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Sikkim - Subsection

Section 66(4) in The Sikkim Prisons Act, 2007

(4)The punishment of confinement or fatigue work may not be implemented unless the Medical Officer has examined the prisoner and certified in writing that he/she is fit to sustain it. The same rules may apply to any other punishment that may be prejudicial to the physical or mental health of a prisoner.