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 25] [Entire Act] State of Sikkim - Subsection Section 25(4) in Sikkim Anti Drugs Act, 2006 (4)The authority or officer to whom any person or article is forwarded under subsection (2) or sub-section (3) shall, take such measures as may be necessary for the disposal according to law of such person or article.
