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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Sikkim - Subsection

Section 5(2) in Sikkim Sales Tax Act, 1983

(2)Notwithstanding anything contained in sub-section (1), the State Government may, in public interest, by notification and subject to such conditions as may be specified therein, direct that no tax or a lower rate of tax shall be payable in respect of any specified transactions or goods or class of dealers and such notification may be given such retrospective or prospective effect as may be specified therein.