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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Sikkim - Subsection

Section 27(ii) in Sikkim Panchayat Act, 1993

(ii)the Up-Sabhapati from his office is under consideration, he shall not, though present, preside at such meeting and the provisions of sub-section (4) of section 20 shall apply in relation to any such meeting as they apply in relation to a meeting from which the Sabhapati or, as the case may be, the Up-Sabhapati, is absent.