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State of Sikkim - Section

Section 15 in Sikkim Anti Drugs Act, 2006

15. No suspension, remission or commutation in any sentence awarded under this Act.

- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 or any other law for the time being in force, no sentence awarded under this Act (other than Section 7 (b)) shall be suspended, remitted or commuted.