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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Sikkim - Subsection

Section 53(2) in Sikkim Co-Operative Societies Act, 1978

(2)The Government may, by notification, exempt any class of societies from-
(a)land revenue;
(b)taxes on agricultural income;
(c)taxes on sale or purchase of goods; and
(d)taxes on professions, trades, callings and employments.