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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Sikkim - Subsection

Section 12(3) in The Sikkim Police Act, 2008

(3)The Sub-Divisional Police Officer shall keep the Sub-Divisional Magistrate or the Executive Magistrate, as the case may be, fully informed on all the matters in the Sub-Division or other local jurisdiction relating to the state of law and order and potential for disturbance of the public peace and shall promptly consult him on all matters of overriding public importance relating to the Police.