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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Sikkim - Subsection

Section 21(6) in Sikkim Urban and Regional Planning and Development Act, 1998

(6)The Vice-Chairman shall be a whole-time member and any of the members appointed under clause (c), (d), (e) and (f) of sub-section (5) may either be whole-time or part-time members.