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State of Sikkim - Section

Section 100 in The Sikkim Police Act, 2008

100. Specific offences to be Investigated by Crime Investigation Units.

(1)The officers posted to the Crime Investigation Units will investigate crimes such as murder, kidnapping, rape, dacoity, robbery, dowry-related offences, serious cases of cheating, misappropriation and other economic offences as notified by the Director General of Police, besides any other cases specially entrusted to the Unit by the District Superintendent of Police.
(2)All other crimes will be investigated by other Police Officers posted in such Police Stations.