Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Sikkim - Subsection

Section 13(b) in Sikkim Fisheries Act, 1980

(b)any appointment, order, regulation or notification made or issued under the provisions of the repealed Rules, Orders, Regulations or Notifications shall in so far as it is not inconsistent with the provisions of this Act be deemed to have been done or made and issued under the provisions of this Act unless and until superseded by any appointment order, regulation or notification made or issued under this Act.