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THE SIKKIM MOTOR VEHICLES TAXATION (AMENDMENT) ACT, 1988
THE SIKKIM MOTOR VEHICLES TAXATION (AMENDMENT) ACT, 1988
(ACT No. 11 of 1988
AN ACT
Further to amend the Sikkim Motor Vehicles Taxation Act, 1982.
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 Motor Vehicles Taxation (Amendment) Act, 1988.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
Amendment of the Schedule.
2. In the Schedule to the Sikkim Motor Vehicles Taxation Act, 1982 in paragraph B, in sub-paragraph II, for clauses (a) and (b) and the entries relating thereto, the following clauses and entire shall be substituted, namely:
“(a) not more than 4
3 Wheelers -------------- Rupees – 130.00
4 Wheelers ------------- Rupees 195.00
(b) More than 4 -------- Rupees 390.00 plus Rupees 39.00 for every additional seat beyond 5.”
