Sikkim Court Fees and Stamps on Documents (Amendment) Act, 2002*
| [Sikkim Act No. 7 of 2002] | [30th March, 2002] |
An Act to amend the Sikkim Court Fees and Stamps on Documents Rules, 1928.
Be it enacted by the Legislature of Sikkim in the Fifty - third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 30th day of March, 2002 and published in the Sikkim Government Gazette, Extraordinary, No. 7/LD/2002, Dated the 10th April, 2002.
1. Short title and commencement.- (1) This Act may be called the Sikkim Court Fees and Stamps on Document (Amendment) Act, 2002.
(2) It shall come into force on the date of its publication in the Official Gazette.
2. In the Sikkim Court Fees and Stamps on Documents Rules, 1928, in Schedule (A), in serial number (1), against the "plaints in Civil Suits or Civil Appeals", under the column "Value of Stamp chargeable", for the words "annas two in a rupee", the words and figure "6(six) percentum", shall be substituted.