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 5A] [Entire Act] State of Himachal Pradesh - Subsection Section 5A(2) in The Himachal Pradesh Panchayati Raj Act, 1994 (2)Any department, other agency or organization shall submit its items, if any, to the Pradhan and the Secretary at least thirty days prior to the date of meeting of the Gram Sabha.
