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

State of Sikkim - Subsection

Section 3(1) in Sikkim Sales Tax Act, 1983

(1)For carrying out the purposes of this Act, the State Government may appoint a person to be Commissioner of Commercial Taxes and such other persons with such designation to assist him as may be necessary and as may be specified in this behalf by the State Government by notification.