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 169] [Entire Act] State of Sikkim - Subsection Section 169(4) in The Sikkim Police Act, 2008 (4)Whoever commits any offence under sub-Section (1), on subsequent conviction shall be liable to enhanced punishment.
