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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Sikkim - Subsection

Section 67(1) in The Sikkim Prisons Act, 2007

(1)No punishment of penal diet, either singly or in combination, or hard labour under clause (v) of sub-section (1) of section 66 of this Act shall be awarded to any prisoner until the prisoner has been examined by the Medical Officer and has been found fit to undergo the punishment and certified accordingly by the Medical Officer in the appropriate column of the punishment-book prescribed for this purpose.