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

State of Bihar - Subsection

Section 41(5) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015

(5)The presiding member, after having called the attention of the Gram Panchayat/Panchayat Samiti/Zila Parishad to the conduct of a member who persists in irrelevant or in tedious repetition either of his own arguments or of the arguments used by other members in debate, may direct him to discontinue his speech .