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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Sikkim - Subsection

Section 33(4) in The Sikkim Police Act, 2008

(4)The content and methodology of the annual refresher training courses as well as the other specialized courses for the personnel of the Armed Police Battalions shall be reviewed and revised from time to time by the officer heading the State Armed Police Battalion set-up, in consultation with the Training Wing of the State Police, and under the overall guidance of the Director General of Police.