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State of Sikkim - Section

Section 117 in Sikkim Panchayat Act, 1993

117. Electoral offences.

- Any act of commission or omission which is an electoral offence in relation to elections to the Legislative Assembly under Chapter VII of the Representation of Peoples Act, 1951 or under any law for the time being in force shall be deemed to be an electoral offence in relation to the elections to the Gram Panchayat under this Act.