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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(4) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015

(4)Any member, who uses objectionable, offensive or un-parliamentary words or sentences and be ordered by the presiding member to withdraw these words or sentences with regret, shall do the same and this part of his speech shall not be recorded in the proceeding of the meeting.