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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Sikkim - Subsection

Section 30(1) in The Sikkim Police Act, 2008

(1)The Armed Police Battalions will be a State-level reserve, to be deployed under specific orders of the Director General of Police to aid and assist the Civil Police in dealing with virulent and widespread problems of public disorder or other forms of violence, needing deployment of Armed Police beyond the resources of the District Police or such other duties as may be proscribed.