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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Sikkim - Subsection

Section 146(6) in The Sikkim Police Act, 2008

(6)Where upon the completion of the departmental inquiry, the complainant is dissatisfied with the outcome of the inquiry on the grounds that the said inquiry violated the principles of natural justice, he may approach the Commission for appropriate directions.