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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(2) in The Bihar Gramdan Act, 1965

(2)The term of office of all persons elected under sub-section (1) shall be of three years:Provided that a non-resident member and a member who has not joined the Gramdan shall not be eligible to be elected to any post of the office-bearers:Provided further that no office-bearer shall hold his post for more than two consecutive terms.]