Section 2 in Sikkim Interpretation and General Clauses Act, 1977
2. Application.
- Unless otherwise expressly provided or unless the' context otherwise requires, the provisions of this Act shall apply to-(a)all Sikkim laws made before or after the commencement of this Act;(b)all notifications, order, schemes, rules, regulations, by-laws or any other instruments having the force of law and made under, or in exercise of any power conferred by any Sikkim, law.
