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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Sikkim - Subsection

Section 10(iv) in Sikkim Subjects Regulation 1961

(iv)within five years of naturalization has been convicted of any offence in any country and has been sentenced to imprisonment for a term of not less than twelve months and such a person shall cease to be a Sikkim Subject with effect from the date on which such order of deprivation is passed