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 38] [Entire Act] State of Bihar - Subsection Section 38(1) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015 (1)Any matter requiring the decision of Gram Panchayat/Panchayat Samiti/Zila Parishad, as the case may be, shall be put up in form of a resolution.
