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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Sikkim - Subsection

Section 41(2) in Sikkim Anti Drugs Act, 2006

(2)The Government may make rules consistent with this Act providing for the establishment, appointment, maintenance, management and superintendence of the centres referred to in sub-section (1) and for the appointment, training, powers, duties and persons employed in such centres.