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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of Sikkim - Subsection

Section 158(2) in The Sikkim Police Act, 2008

(2)It shall be the duty of any person intending to organize an event or performance at a public place at which music and other sound systems are used in connection with the performances to give intimation in writing to the concerned Magistrate and District Superintendent of Police or the Sub-Divisional Police Officer.