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 40] [Entire Act] State of Bihar - Subsection Section 40(6) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015 (6)No other member except the proposer member of the motion may speak on his motion or on its amendment twice without the permission of the presiding member.
