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 40] [Entire Act] State of Sikkim - Subsection Section 40(2) in Sikkim Panchayat Act, 1993 (2)The Gram Panchayat shall not levy taxes, rates or fees referred to in subsection (1) if' such taxes, rates or fees have already been levied by any other authority under any law for the time being in force or by any other local authority.
