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 111] [Entire Act] State of Sikkim - Subsection Section 111(3) in Sikkim Urban and Regional Planning and Development Act, 1998 (3)All complaints shall be filed within a period of 3 months from the date of occurrence or commission of the offence.
