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 2] [Entire Act] State of Sikkim - Subsection Section 2(h) in The Sikkim Prisons Act, 2007 (h)“district jail” means any prison to which prisoners from one or more district are in the first instance, ordinarily committed and includes every jail other than a Central Jail or a special Jail;
