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 23] [Entire Act] State of Sikkim - Subsection Section 23(4) in Sikkim Fire Services Act, 1981 (4)Where a grant of a licence or renewal of a licence is refused, the Gangtok Municipal Corporation or, as the case may be, the Local Self Government Department, shall record in writing the reasons for such refusal.
