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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Sikkim - Subsection

Section 32(3) in The Sikkim Prisons Act, 2007

(3)When the Medical Officer is of the opinion that the health of the prisoner does not allow him / her for employment of any kind or class of labour, such prisoner shall not be employed on that labour but shall be placed on such other kind or class of labour as the Medical Officer may consider suitable for him.