| [Sikkim Act No. 7 of 1988] | [29th August, 1988] |
An Act further to amend the Sikkim Court Fees (Exemption and Miscellaneous Provisions) Act, 1983.
Be it enacted by the Legislature of Sikkim in the Thirty ninth Year of the Republic of India as follows:
1. Short title and commencement.- (1) This Act may be called the Sikkim Court Fees (Exemption and Miscellaneous Provisions) Amendment Act, 1988.
(2) It shall be deemed to have come into force on the 3rd day of November 1987.
2. Amendment of section 3A.- In section 3A of the Sikkim Court Fees (Exemption and Miscellaneous Provisions) Act, 1983, in sub-section (1), for the words "twenty five thousand rupees", the words "ten thousand rupees" shall be substituted.
3. Repeal and Saving.- (1) The Sikkim Court Fees (Exemption and Miscellaneous Provisions) Amendment Ordinance 1988 (Ordinance No. 1 of 1988) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken in exercise of the powers conferred by or under that Ordinance shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act as if this Act was in, force on the day on which such thing was done or such action was taken.