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 152] [Entire Act] State of Sikkim - Subsection Section 152(1) in The Sikkim Police Act, 2008 (1)An officer not below the rank of Deputy Inspector General of Police, in the office of the Director General of Police, shall be designated as Welfare Officer to advise and assist him in the implementation of welfare measures for Police Officers.
