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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Sikkim - Subsection

Section 91(3) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988

(3)All existing orders, notifications, rules, regulations, bye-laws, proclamations and other instrument having the force of law shall be deemed to have been made under this Act and they shall remain in force till the rules under the provisions of this Act are made.