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 32] [Entire Act] State of Sikkim - Subsection Section 32(3) in Sikkim Anti Drugs Act, 2006 (3)No court shall take cognizance of any offence under sub-section (1) or subsection (2) except on a complaint in writing made with the previous sanction of the Government.
