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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Sikkim - Subsection

Section 23(7) in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981

(7)Out of any amount recovered under this section, the excess charge and the ordinary single fare shall be paid to the Sikkim Transport before any portion of that amount is credited as" fine to the Government.