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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Sikkim - Subsection

Section 4(1A) in Sikkim Transport Infrastructure Development Fund Act, 2004

(1A)[ The State Government, if satisfied to do so in public interest, may by notification amend, add to or alter the items specified or revise the rate or rates of cess prescribed in the First Schedule to this Act.] [Inserted by Act No. 5 of 2011.]