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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(2) in The Bihar Panchayat Raj Act, 2006

(2)The Panchayat Secretary shall be in charge of the office of the Gram Panchayat and shall perform all the duties and exercise all the powers imposed or conferred upon him by or under this Act or any Rules or bye-laws made thereunder or under any other Act or Rules for the time being in force.