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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Sikkim - Subsection

Section 3(1) in Sikkim State Legislators Appointment to Different Authorities Act, 2006

(1)Subject to the provisions of any other law in force and in supplement thereto, the State Government may from time to time appoint a Member of the State Legislative Assembly by such designation as may be indicated in the order of the appointment to any authority under the State Government.