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 56] [Entire Act] State of Arunachal Pradesh - Subsection Section 56(f) in Arunachal Pradesh Panchayat Raj Act, 1997 (f)One representative elected, in the prescribed manner, by the Chairman of the co-operative societies situated within the Anchal Block from amongst themselves, ex-officio;
