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 3] [Entire Act] State of Sikkim - Subsection Section 3(vii) in Sikkim Subject Rules, 1961 (vii)The Chief Executive Officer or the Board, as the case may be, heard the person concerned if thought fit but if an order to his prejudice is likely to be made he shall be give an opportunity to be heard before the order is pronounced.
