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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Sikkim - Subsection

Section 103(2) in The Sikkim Police Act, 2008

(2)The Director General of Police may entrust the Criminal Investigation Department with the investigation of any case registered with any Police Station in the State in case special investigation is expeditiously required, or it is necessary to do so to maintain public credibility in the investigative process.