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 67] [Entire Act] State of Sikkim - Subsection Section 67(2) in Sikkim Panchayat Act, 1993 (2)No person who has been removed from his office under section 66 shall be eligible for re-election to the vacancy so caused.
