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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Sikkim - Subsection

Section 22(3) in The Sikkim Police Act, 2008

(3)The deployment or deputation of such Additional Police Officer may be made at the request of any person requiring such Police, and the cost of such deployment shall be recovered by the District Magistrate in such manner provided in sections 421 and 422 of the Code of Criminal Procedure, 1973 for recovery of fines, or by any other law for the time being in force, or by suit in any competent Court.