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 22] [Entire Act] State of Sikkim - Subsection Section 22(3) in Sikkim Panchayat Act, 1993 (3)Minutes of the proceedings at each meeting of a Gram Panchayat shall be recoded in a book to be kept for this purpose and shall be read and signed by the Sabhapati of the meeting before the meeting disperses.
