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 23] [Entire Act] State of Sikkim - Subsection Section 23(6) in Sikkim Fire Services Act, 1981 (6)On receipt of an appeal under sub-section (s), the appellate officer shall after giving the appellant an opportunity of being heard, dis- pose of the appeal as expeditiously as possible.
