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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Sikkim - Subsection

Section 20(6) in Sikkim Panchayat Act, 1993

(6)No member shall vote on, and take part in the discuss any question coming up for consideration at a meeting of a Gram Panchayat if the question is one in which he has any direct or indirect pecuniary interest other than an interest as a member of public.