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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Sikkim - Subsection

Section 21(2) in The Sikkim Police Act, 2008

(2)Every Special Police Officer so appointed shall-
(i)on appointment, undergo the prescribed training and thereafter receive a certificate in a form approved by the State Government in this behalf; and
(ii)have the same powers, privileges and protection and be liable to perform the same duties and responsibilities and be subject to the same authorities as an ordinary Police Officer.