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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Sikkim - Subsection

Section 126(2) in The Sikkim Police Act, 2008

(2)No appeal shall lie after a period of 45 (forty-five) days of passing the order of punishment:Provided that the State Government or the Director General of Police may relax the period within which the appeal should be filed for just and sufficient reasons to be recorded in writing.