REGISTRATION OF COMPANIES (AMENDMENT) ACT, SIKKIM, 2008

Preamble - REGISTRATION OF COMPANIES (AMENDMENT) ACT, SIKKIM, 2008

REGISTRATION OF COMPANIES (AMENDMENT) ACT, SIKKIM, 2008

[Act No. 08 of 2008]

[10th April, 2008]

PREAMBLE

An Act further to amend the Registration of Companies Act, Sikkim, 1961.

Be it enacted by the Legislature of Sikkim in the Fifty-ninth Year of the Republic of India as follows.

Section 1 - Short title, extent, commencement

(1)     This Act may be called Registration of Companies (Amendment) Act, Sikkim, 2008.

 

(2)     It extends to the whole of Sikkim.

 

(3)     It shall come into force at once.

Section 2 - Amendment of section 2

In the Registration of Companies Act, Sikkim, 1961, in clause (f) of subsection (ii) of section 2, for the words "existing prescribed rate", the following words shall be substituted, namely:-

"rates as may be prescribed by notification".