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 32] [Entire Act] State of Sikkim - Subsection Section 32(2) in The Sikkim Prisons Act, 2007 (2)The Medical Officer from time to time examine the laboring prisoners while they are employed, and shall at least once in every fortnight cause to be recorded in the history-tickets the weight of such prisoner employed on labour.
