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 20] [Entire Act] State of Manipur - Subsection Section 20(5) in The Manipur Hill Areas Autonomous District Council Act, 2000 (5)The Secretary to the Executive Committee shall not be entitled to vote in any Meeting of the District Council or its Committee.
