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[Cites 0, Cited by 0] [Section 98(2)] [Section 98] [Entire Act]

State of Bihar - Subsection

Section 98(2)(a) in The Bihar Municipal Act, 2007

(a)such number of members, not being less than three and not more than fifteen as the State Government may determine, by notification for the Municipality to be elected by the Councillors, not being the members of the Empowered Standing Committee, from amongst themselves, and