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 59] [Entire Act] State of Arunachal Pradesh - Subsection Section 59(3) in Arunachal Pradesh Panchayat Raj Act, 1997 (3)The term of office of outgoing members shall be deemed to have been expired immediately on the day of expiry of the term of five years specified in sub-section (1).
