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State of Sikkim - Section

Section 171 in The Sikkim Police Act, 2008

171. Prosecution of police officers.

No Court shall take cognizance of any offence alleged to have been committed under this Act by any Police officer while acting or purporting to act in the discharge of his official duty except on a report in writing of the facts constituting such offence by, or with the previous sanction by the authority duly authorized by the State Government in his behalf.