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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Sikkim - Subsection

Section 57(g) in The Sikkim Police Act, 2008

(g)to register and investigate all cognizable offences coming to their notice through such complaints or otherwise, duly supplying a copy of the First Information Report to the complainant, and where appropriate, to apprehend the offenders, and extend requisite assistance in the prosecution of offenders;