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 33] [Entire Act] State of Sikkim - Subsection Section 33(2) in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981 (2)Any employee who suspects that the weight of the goods has not been correctly entered in the carriage receipt, may have the goods reweighed.
