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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Sikkim - Subsection

Section 3A(2) in Sikkim Transport Infrastructure Development Fund Act, 2004

(2)Any person or authority or corporation, or any undertaking referred to In sub-section (1) whose business or commercial activities like commenced before this section came into force, shall register under this Act within two months from the date of enforcement of this section or enforcement of the rules made thereunder, whichever is later.