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 20] [Entire Act] State of Sikkim - Subsection Section 20(3) in Sikkim Panchayat Act, 1993 (3)Two-third of the total numbers of members constituting the Gram Panchayat shall form a quorum for a meeting of the Gram Panchayat;Provided that no quorum shall be necessary for an adjourned meeting.
