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[Cites 0, Cited by 0] [Section 157] [Entire Act]

State of Sikkim - Subsection

Section 157(1) in The Sikkim Police Act, 2008

(1)A Magistrate or any Police Officer not below the rank Sub-Inspector of Police, authorized in this behalf by the District Superintendent of Police, may stop any assembly or procession which violates the conditions set under sub-sections (1) and (3) of Section 156, and order such assembly or procession to disperse.