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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Sikkim - Subsection

Section 24(1) in The Sikkim Anti Drugs Act, 2006

(1)When any officer duly authorized under Section 21 is about to search any person under the provisions of Section 20, Section 21 or Section 22, he shall, if possible, take such person to the nearest gazetted officer of any of the departments mentioned in Section 21 or to the nearest Magistrate.