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State of Sikkim - Section

Section 184 in The Sikkim Police Act, 2008

184. Power of Additional Director General of Police etc. to issue Standing Instructions on matters within their jurisdiction.

Subject to Section 121, the Additional Director General of Police, Inspector General of Police, Deputy Inspector General of Police and Superintendent of Police, and Commandant of a Battalion may issue standing instructions within their respective jurisdiction to carry out the purposes of this Act.