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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Sikkim - Subsection

Section 16(1) in Sikkim Ecology Fund and Environment Cess Act, 2005

(1)For the purposes of ensuring proper utilization of the fund, the State Government may appoint a government servant to be prescribed authority under the Act and also such other persons with such designations to assist him as may specified in this behalf by the State Government by notification.