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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Sikkim - Subsection

Section 14(5) in The Sikkim Police Act, 2008

(5)The State Government shall appoint appropriate number of officers from different ranks to serve in the Criminal Investigation Department and the State Intelligence Department, as deemed appropriate with due regard to the volume and variety of tasks to be handled.