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State of Sikkim - Section

Section 4 in Sikkim Subjects Regulation 1961

4. Certain persons, though not domiciled in Sikkim, to be Sikkim Subject.

- Any person, who has not voluntarily acquired the citizenship of any other country, though not domiciled in Sikkim may on an application made to the authority prescribed by the rules made under this Regulation be registered as a Sikkim, Subject if he is a person whose ancestors were deemed to be Sikkim Subjects prior to the year 1850.