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

State of Sikkim - Subsection

Section 23(2) in Sikkim Ecology Fund and Environment Cess Act, 2005

(2)notwithstanding such repeal, all collections of environment cess or environment fee penalty and interest and all proceedings or assessment made, action taken or orders passed by any authority under any law referred to in sub section (1) shall be deemed to have been made, done or taken under the corresponding provisions of this Act.