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 146] [Entire Act] State of Sikkim - Subsection Section 146(3) in The Sikkim Police Act, 2008 (3)The complainant shall have a right to be informed of the progress of the inquiry from time to time and its result by the inquiring authority (the concerned police authority or the Commission).
