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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Sikkim - Subsection

Section 11(5) in Sikkim Shops and Commercial Establishments Act, 1983

(5)Where no prosecution is instituted for contravention of the provisions of sub-section (1) within such period as the Magistrate may fix, in this behalf, the Magistrate shall direct their return to the person from whom they were seized.