Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Sikkim - Subsection Section 8(3) in Sikkim Shops and Commercial Establishments Act, 1983 (3)No appeal filed under this section shall be disposed of until the appellant is given reasonable opportunity of being heard.
