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

State of Sikkim - Subsection

Section 11(2) in Sikkim Fisheries Act, 1980

(2)The sum of money accepted as compensation under sub clause (a) of sub-section (1) shall be in no case exceeds the amount mentioned in the second column of the Schedule for the particular offence detailed in the first column thereof:Provided that provision of sub-section (2) shall not limit the act of an officer to charge compensation for different offences collectively if such offences are committed at the same time by a person.