Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Sikkim - Subsection Section 3(2) in Sikkim State Legislators Appointment to Different Authorities Act, 2006 (2)The incumbent to any authority upon being appointed by such designation, as may be the case, shall have the powers and privileges as may be conferred upon.
