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[Cites 0, Cited by 0] [Section 169(1)] [Section 169] [Entire Act]

State of Sikkim - Subsection

Section 169(1)(d) in The Sikkim Police Act, 2008

(d)defacing, or affixing notices, or writing graffiti on walls, buildings or other structures without the prior permission of the custodian of the property;