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] [Entire Act] State of Arunachal Pradesh - Section Section 3 in Arunachal Pradesh Panchayat Raj Act, 1997 3. Subject to general orders of the Government the Gram Sabha shall meet from time to time but six months shall not intervene between any two meetings.
