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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Sikkim - Subsection

Section 32(1) in Sikkim Anti Drugs Act, 2006

(1)Any officer, on whom any duty has been imposed by or under this Act and who ceases or refuses to perform or withdraws himself from the duties of his office shall, unless he has obtained the written permission of his official superior or has other lawful excuse for so doing, be punishable with imprisonment which may extend to six months or with fine or with both.