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THE SIKKIM COURT FEES (EXEMPTION AND MISCELLANEOUS PROVISIONS) AMENDMENT ACT, 1988
An Act further to amend the Sikkim Court Fees (Exemption and Miscellaneous Provisions) Act, 1983.
Be it enacted by the Legislature of Sikkim in the Thirty ninth Year of the Republic of India as follows:
Short title and commencement:-
1. (1) This Act may be called the Sikkim Court Fees (Exemption and Miscellaneous Provisions) Amendment Act, 1988.
(2) It shall be deemed to have come into force on the 3rd day of November, 1987.
Amendment of section 3A:-
2. In section 3A of the Sikkim Court Fees (Exemption and Miscellaneous Provisions) Act, 1983, in sub-section (1), for the words “twenty five thousand rupees”, the words “ten thousand rupees” shall be substituted.
Repeal and Saving:-
3. (1) The Sikkim Court Fees (Exemption and Miscellaneous Provisions) Amendment Ordinance, 1988 (Ordinance No.1 of 1988), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken is exercise of the powers conferred by or under that Ordinance shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act as if this Act was if… force on the day on which such thing was done or such action was taken.
