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State of Sikkim - Section

Section 12 in Sikkim Transport Infrastructure Development Fund Act, 2004

12. Amendment of Sikkim Sales Tax Act, 1983.

- The Sikkim Sales Tax Act, 1983 shall be amended in the manner specified in the Second Schedule to this Act.[The First Schedule] [Substituted by Act No. 3 of 2006.](See section 4)
S. No Name of goods Rates of cess
(1) (2) (3)
1. Motor spirit commonly known as petrol [Rupees three per litre.] [Substituted by Act No. 5 of 2011.]
2. High speed diesel oil [Rupee two and Fifty paisa per Litre] [Substituted by Act No. 5 of 2011.].
The Second Schedule(See section 12.)Amendment in the Sikkim Sales Tax Act, 1983.