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State of Sikkim - Section

Section 178 in The Sikkim Police Act, 2008

178. Validity of rules and orders.

No rule, regulation, order, direction, or notification made or published and no adjudication, inquiry or act done under any provision of this Act, or under any rules made there-under, which is in substantial conformity with the same, shall be deemed illegal, void or invalid by reason of any defect of form.