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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Sikkim - Subsection

Section 25(3) in Sikkim Anti Drugs Act, 2006

(3)Every person arrested and article seized under sub-section (2) of Section 20, Section 21 or Section 22 shall be forwarded without unnecessary delay to -
(a)the officer-in-charge of the nearest police station;
(b)the officer empowered under Section 27.