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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Sikkim - Subsection

Section 11(5) in Sikkim Ecology Fund and Environment Cess Act, 2005

(5)If any dealer is aggrieved by the imposition of cess, penalty or interest under sub section (3) & (4) of Section 10, he may prefer an appeal in writing to the next higher authority to the prescribed authority as notified by the State Government as per procedure laid down in Section 18.