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 50] [Entire Act] State of Sikkim - Subsection Section 50(5) in Sikkim Panchayat Act, 1993 (5)Not less that one- third of the total number of seats reserved sub-section(4)shall be reserved for women belonging to the Scheduled Castes or , as the case may be, Scheduled Tribes.
