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 20] [Entire Act] State of Sikkim - Subsection Section 20(2) in Sikkim Ecology Fund and Environment Cess Act, 2005 (2)no Court shall take cognizance of any offence under this Act or the rules made there under except with the previous sanction of the authority.
