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 15(3)] [Section 15] [Entire Act] State of Sikkim - Subsection Section 15(3)(a) in Sikkim Prohibition of Beggary Act, 2004 (a)lender advice as regards management to any Certified Institution through Superintendent or such other officer as the State Government may specify;