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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Sikkim - Subsection

Section 124(4) in The Sikkim Police Act, 2008

(4)An order of suspension so made may at any time be revoked or modified, or in any case be reviewed every six months or earlier, suo motu or on a representation made by the officer under suspension, by the authority which made the order or by any authority to which such authority is subordinate.