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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(4) in Bihar Municipal Empowered Standing Committee Conduct of Business Rules, 2010

(4)The Empowered Standing Committee shall not discuss and pass a resolution in
(a)any matter/issue which is against the Rules, laws and directives of the State Government;
(b)any issue which is subjudice in any court of law and which may affect the interest of Municipality adversely.