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 30] [Entire Act] State of Sikkim - Subsection Section 30(2) in Sikkim Fire Services Act, 1981 (2)All claims under sub-section (1) shall he preferred to the District Collector of the area within thirty days from the date when the damage was caused.
