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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Bihar - Subsection

Section 52(3) in The Bihar Panchayat Raj Act, 2006

(3)Each committee shall be entitled to require attendance at its meeting of any officer of the Panchayat Samiti who is connected with the work of the Committee. The Secretary shall under instruction of the Committee issue notices and secure the attendance of the officer.