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(s) in The Sikkim Prisons Act, 2007 (s)"offence" means any act or omission made punishable by any law for the time being in force and shall also mean any act or omission contrary to the provisions of law, which has been made punishable;
