Section 3(44) in Sikkim Interpretation and General Clauses Act, 1977
(44)"Sikkim laws" mean and include:(a)all laws in force in the territories comprised in the State of Sikkim or any part thereof immediately before the commencement of the Constitution (Thirty-sixth Amendment) Act, 1975;(b)all laws amending or repealing any such law referred to in sub-clause (a);(c)all orders made and passed under clause (1) of Article 371 F of the Constitution making adaptations or modifications of the laws referred to in sub clause (a) whether by way of repeal or amendment;(d)all enactments in force in a State or some States in India with respect to matters in the State List or the Concurrent List of the Constitution not being Central Acts and extended to the State of Sikkim by notifications under clause (n) of Article 371 F of the Constitution;(e)all Ordinances promulgated by the Governor of Sikkim(f)all Acts passed by the Sikkim Legislative Assembly which have received the assent of the Governor or the President;(g)all laws made by parliament or the President in respect of the State of Sikkim under or in exercise of the powers conferred by Article 356 and Article 357 of the Constitution;
