Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Sikkim - Subsection Section 3(3) in Sikkim Fire Services Act, 1981 (3)The State Government shall appoint a person to be the Director of the Fire Services under this Act; and he shall remain under the control of the Inspector General of Police.
