Section 2(hh) in Sikkim Ecology Fund and Environment Cess Act, 2005
(hh)[ "person" means and includes any individual, firm, proprietor, Hindu Undivided Family, company or corporation including manufacturing company and corporation, Department of Central and State Governments and of other State Governments, Public Sector Undertaking, Autonomous Body, any authority established under any statute, society, club, association or incorporation of such society, club and association, and contractors engaged in the business of works contract whether under the Central or any of the State Governments or not;] [Inserted by Act No. 5 of 2008, dated 10.04.2008.]
