Legal Document View

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
[Cites 0, Cited by 1] [Section 21(3)] [Section 21] [Entire Act]

State of Chattisgarh - Subsection

Section 21(3)(iii) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(iii)one year from the date on which previous motion of no-confidence was rejected.