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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(2)(e) in The Bihar Gramdan Act, 1965

(e)the manner in which and the term for which casual vacancies in the Executive Committee or any other Committee or in the office of the President of the Gram Sabha shall be filled;