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 169] [Entire Act] State of Sikkim - Subsection Section 169(2) in The Sikkim Police Act, 2008 (2)The State Government may, by notification in the Official Gazette, prescribe a minimum amount of fine that shall be imposed on a person on conviction for any offence mentioned in sub-Section (1).
