Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 147] [Entire Act] State of Sikkim - Subsection Section 147(1) in The Sikkim Police Act, 2008 (1)The Director General of Police shall refer or cause to be referred, all allegations of "serous misconduct" by Police personnel coming to his notice or of his Department to the Commission.
