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] [Entire Act] State of Sikkim - Section Section 33 in The Sikkim Prisons Act, 2007 33. Employment of criminal prisoners sentenced to simple imprisonment. The Superintendent may employ all criminal prisoners sentenced to simple imprisonment on labour work but not as punishment for negligent work.
