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 17] [Entire Act] State of Sikkim - Subsection Section 17(3) in Sikkim Panchayat Act, 1993 (3)The Sabhapati and Up-Sabhapati shall,subject to the provision of section 16 and to their continuing as members, hold office for a period of five years.
