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[Cites 0, Cited by 54] [Section 44(3)] [Section 44] [Entire Act]

State of Bihar - Subsection

Section 44(3)(v) in The Bihar Panchayat Raj Act, 2006

(v)Such reasons/charges, on the basis of which no confidence motion has to be moved against the Pramukh or Up-Pramukh, shall be clearly mentioned in the notice of meeting called to consider the no confidence motion.