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State of Sikkim - Section

Section 15 in The Sikkim Anti Drugs Act, 2006

15. No suspension, remission or commutation in any sentence awarded under this Act.

Notwithstanding anything contained in the Code of Criminal Procedure, 1973 or any other law for the time being in force, no sentence awarded under this Act (other than Section 7 (b) ) shall be suspended, remitted or commuted.