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 48] [Entire Act] State of Sikkim - Subsection Section 48(2) in The Sikkim Prisons Act, 2007 (2)The period spent on leave will be counted as sentence served, while that spent on special leave will not count as such. The period spent on special leave will be treated as ‘out days’ or sentence suspended for all purpose.
