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 35] [Entire Act] State of Sikkim - Subsection Section 35(3) in Sikkim Panchayat Act, 1993 (3)Where the State Government assigns any functions to a Gram Panchayat under subsection (1) it shall place such funds at the disposal of the Gram Panchayat as may be determined by the State Government for the due performance of such function.
