Section 16 in Sikkim Registration of Companies Act, 1961
16. Notwithstanding any thing contained in this Act, the Government may refuse to register any company under this Act without assigning any reasons thereto, if the Government considers that the objects of such a company are not in the interests of Sikkim. The decision of the Government of Sikkim shall be final in this respect and binding on the applicants. No appeal can be made against the decision.
