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State of Sikkim - Section

Section 13 in Sikkim Subject Rules, 1961

13. Miscellaneous.

- Any Magistrate the Chief Executive Officer or an officer of the Government acting on his behalf or the Board constituted under Section 3 (3) of the Regulation whilst holding a enquiry under these rules shall have power to issue summons, to enforce the attendance or witnesses, to administer oaths and record evidence in the same manner as Court of Original Civil Jurisdiction.