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 11] [Entire Act] State of Sikkim - Subsection Section 11(3) in Sikkim Shops and Commercial Establishments Act, 1983 (3)The goods seized under sub-section (2) shall be returned to the person- from whom they were seized on his depositing rupees fifty as security for his appearance in the court.
