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 9] [Entire Act] State of Sikkim - Subsection Section 9(2) in Sikkim Fisheries Act, 1980 (2)When the investigation is completed or the true name and residence of such person have been ascertained, he shall be released on his executing a bond; with or without sureties, to appear before a Magistrate, if so required.
