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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(2) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015

(2)Any member, who desires to object the offensive words, shall have to move the motion "that the words may be recorded". If his motion is agreed to, the presiding member shall direct that the words may be recorded .