Section 36 in Sikkim Interpretation and General Clauses Act, 1977
36. Publication of rules, etc. in the Official Gazette to be deemed to be due publication.
- Where in any Sikkim law or any rule, regulation or bylaw made there under, it is directed that any rule, regulation, by-law, notification, order, scheme, form or order matter shall be notified or published, then, such notification or publication shall, unless such law, rule, regulation or by-law otherwise provides, be deemed to be duly made if it is published in the official Gazette.
