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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Sikkim - Subsection

Section 29(2) in Sikkim Sales Tax Act, 1983

(2)All collections of tax, penalty and interest, and all proceedings or assessments made, actions taken, things done or orders passed, by any authority under any law referred to in sub-section (I) are hereby, validated and shall for all purposes be deemed to have always been made, done, taken or passed in accordance with law.