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State of Sikkim - Section

Section 81 in Sikkim Excise Act, 1992

81. Limitation of suits and prosecutions.

- 1. No Civil Court shall try any suit against the in respect anything done or alleged to have been done in pursuance this Act and except with the previous sanction of the Government no Magistrate shall take cognizance or any charge made against any Excise Officer under this Act, unless the suit or prosecution is instituted within six months after the date of the act complained of.