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[Cites 0, Cited by 0] [Section 70(4)] [Section 70] [Entire Act]

State of Bihar - Subsection

Section 70(4)(iv) in The Bihar Panchayat Raj Act, 2006

(iv)Such reasons/charges, on the basis of which no confidence motion is to be moved against the Adhyaksha or Upadhyaksha, shall be clearly mentioned in the notice of the meeting called to consider the no confidence motion.