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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Sikkim - Subsection

Section 10(6) in The Sikkim Police Act, 2008

(6)Each Police Station shall prominently display all the relevant information required to be made public, including the Supreme Court guidelines and directions, as also departmental orders on arrests, and the details regarding the persons arrested and held in lock-ups.