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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Sikkim - Subsection

Section 55(4) in The Sikkim Police Act, 2008

(4)The budgetary allocation made by the legislature shall be placed at the disposal of the Director General of Police who shall be vested with powers to spend the amounts earmarked under each head of the budget as per the financial rules of the state and directions given by the state government from time to time.