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[Cites 0, Cited by 0] [Section 169(1)] [Section 169] [Entire Act]

State of Sikkim - Subsection

Section 169(1)(i) in The Sikkim Police Act, 2008

(i)acting in contravention of a notice publicly displayed by the competent authority in any government building, provided that the police shall take cognizance of this offence only upon a complaint made by an authorized functionary of the concerned office;