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] [Entire Act] State of Arunachal Pradesh - Section Section 13 in Arunachal Pradesh Panchayat Raj Act, 1997 13. Any person shall be disqualified for being chosen as, and for being a member of the Gram Panchayat if he suffers from any of the disqualifications specified under Section 57.
