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THE SIKKIM COURT FEES AND STAMPS ON DOCUMENTS (AMENDMENT) ACT, 2002
GOVERNMENT OF SIKKIM
LAW DEPARTMENT
GANGTOK
No. 7/LD/2002 Dated the 10th April, 2002.
NOTIFICATION
The following Act of the Sikkim Legislative Assembly having received the assent of the Governor on 30th day of March, 2002 is hereby published for general information :-
THE SIKKIM COURT FEES AND STAMPS ON DOCUMENTS (AMENDMENT) ACT, 2002
(ACT NO. 7 OF 2002)
An Act to amend the Sikkim Court Fees and Stamps on Documents Rules, 1928.
Be it enacted by the Legislature of Sikkim in the Fifty – third Year of the Republic of India as follows :-
Short title and commencement.
1. (1) this Act may be called the Sikkim Court Fees and Stamps on Document (Amendment) Act, 2002.
(2) It shall come into force on the date of its publication in the Official Gazette.
2. In the Sikkim Court Fees and Stamps on Documents Rules, 1928, in Schedule (A), in serial number (1), against the “plaints in Civil Suits or Civil Appeals”, under the column “ Value of Stamp chargeable”, for the words ‘annas two in a rupee”, the words and figure “6(six) percentum”, shall be substituted.
