Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Sikkim - Subsection Section 17(1) in Sikkim Ecology Fund and Environment Cess Act, 2005 (1)No assessment made, proceedings taken or order passed under this Act shall be called into question in any Court save as otherwise provided in this Act.
