(ii)The Register shall be kept in Form X and shall consist of 6 Parts. Part I, shall contain names of all persons who are Sikkim Subjects under Section 3 of the Regulation. Part II, shall contain ,the names of persons who are Sikkim Subjects under Section 5 of the Regulation Part III shall contain the names of persons registered as Sikkim Subjects under Section 4 of the Regulation; Part IV, shall have the names of Foreign women registered as Sikkim Subjects under Section 6 Part V shall contain the names of the persons naturalized as Sikkim Subjects under Section 8(1) and 8 (2) or the Regulation, and Part VI shall have the names of persons naturalized as Sikkim Subjects under Sections 8(3) and 8(4) of the Regulation.
