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 143] [Entire Act] State of Arunachal Pradesh - Subsection Section 143(3) in Arunachal Pradesh Panchayat Raj Act, 1997 (3)Every suit or proceeding referred to in sub-section (2) shall be instituted within six months after the date on which the cause of action arose.
