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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Sikkim - Subsection

Section 19(3) in The Sikkim Police Act, 2008

(3)A Police officer shall not, by reason of being suspended from office, cease to be a Police Officer. During the term of such suspension the powers, functions and privileges vested in him as a Police Officer shall be in abeyance, but he shall continue to be subject to the same responsibilities, discipline and penalties and to the same authorities as if he had not been suspended.