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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Sikkim - Subsection

Section 59(2) in The Sikkim Police Act, 2008

(2)It shall be the duty of every Police officer posted to a State Unit or the District Police and any unit therein, to discharge the role and functions assigned, to the best of his ability by the proper exercise of the powers conferred upon him under this Act or any other law for the time being in force.