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 132] [Entire Act] State of Sikkim - Subsection Section 132(f) in Sikkim Panchayat Act, 1993 (f)any such investigation, legal proceeding or remedy may be instituted, continued for enforced and any such penalty forfeiture of punishment may be imposed as if this Act had not been passed;
