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[Cites 0, Cited by 0] [Section 91(1)] [Section 91] [Entire Act]

State of Bihar - Subsection

Section 91(1)(c) in The Bihar and Orissa Local Self-Government Act, 1885

(c)not more than four persons who may be of either sex and who are not members of the District Board, but who in the opinion of the District Board possess special qualifications for serving on the Committee.