Section 20(3)(ii) in Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007

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State of Meghalaya - Subsection

Section 20(3)(ii) in Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007

(ii)The Syiem, the Deputy Syiem, the Basan, the Myntri, the Lyngdoh, the Syiem Raid, Lyngdoh Raid, Longsan or Rangbah Shnong shall not be deemed to have contravened the provisions of this Act by reason only that he assists in the conduct of an election in due performance of a duty imposed on him in his official capacity or under any law for the time being in force, and

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State of Meghalaya - Subsection

Section 20(3)(ii) in Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007