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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Sikkim - Subsection

Section 6(2) in Sikkim Subject Rules, 1961

(2)The Chief Executive Officer may on being satisfied that he fulfils the conditions for being registered or naturalized as the case may be, under the Regulation and that the applicant is fit and proper person to be so registered or naturalized, accept his application and issue the necessary certificate for the purpose. The certificate of naturalization shall be in form IX.