Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Sikkim - Section

Section 47 in The Sikkim Prisons Act, 2007

47. Objective.

The objectives of releasing a prisoner on leave are: -
(i)to enable the inmate to maintain continuity with his family life and deal with family matters,
(ii)to save him from the evil effects of continuous prison life,
(iii)to enable him to maintain and develop his self-confidence
(iv)to enable him to develop constructive hope and active interest in life.