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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Sikkim - Subsection

Section 12(2) in The Sikkim Police Act, 2008

(2)In order that these functionaries are able to discharge these functions effectively in matters of overriding public importance, the District Superintendent of Police shall keep the District Magistrate fully informed on all the matters in the district relating to the state of law and order and potential for disturbance of the public peace and shall promptly consult him on all matters of overriding public importance relating to the Police.