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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Sikkim - Subsection

Section 13(1) in The Sikkim Non-Biodegradable Garbage (Control) Act, 1997

(1)Where it expenditure to do so, the State Government may, in the public interest and in consultation with the public Analyst by notification in the Official Gazette, add to, or omit from the Schedule any item of Non-biodegradable waste and thereafter the Schedule shall be deemed to be amended accordingly.