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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Sikkim - Subsection

Section 20(1) in Sikkim Panchayat Act, 1993

(1)Every Gram Panchayat shall hold a meeting for transaction of its business at least twice in every month at the office of the Gram Panchayat or at such place within the local limits the Gram Panchayat concerned and at such times as the Sabhapati of the Gram Panchayat may decide.