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THE SIKKIM MINING CORPORATION PROCLAMATION (AMENDMENT) ACT, 2000
THE SIKKIM MINING CORPORATION PROCLAMATION (AMENDMENT) ACT, 2000
AN ACT to amend the Sikkim Mining Corporation Proclamation, 1960.
BE it enacted by the Legislature of Sikkim in the Fifty –first year of the Republic of India as follows:-
Short title and commencement.
1. (1) This act may be called the Sikkim Corporation Proclamation (Amendment Act, 2000)
(2) It shall come into force at once.
Amendment of Section 8
2. In the Sikkim Mining Corporation Proclamation, 1960, in-sub-section (1) of section 8.
(i) for clause (a), the following clause shall be submitted, namely:-
“(a) The Chairman who shall be appointed by the Governor of Sikkim”.
(ii) in clause (b), for the word “one”, the word “two“ shall be substituted.
