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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Sikkim - Subsection

Section 3(1) in Sikkim Ecology Fund and Environment Cess Act, 2005

(1)Subject to the provisions of this Act, the State Government shall have powers to take all such measures as it deems necessary or expedient for the purpose of protecting and improving the quality of environment pollution and take measures for restoration of ecological balance of the State.