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[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

State of Sikkim - Subsection

Section 64(1)(ii) in Sikkim Panchayat Act, 1993

(ii)the Up-Adhakshya from his office is under consideration, he shall not,though he is present, preside at such meeting and the provisions of sub-section (4) of section 57 shall apply in relation to every such meeting as they apply in relation to a meeting from which the Adhakshya, or, as the case may be, the Up-Adhakshya is absent.