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 31 in The Sikkim Prisons Act, 2007 31. Employment of civil and under-trial prisoners. No civil and under-trial prisoners shall be employed on labour but those desiring to work may be employed with the permission of the Superintendent.
