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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(2) in Bihar Municipal Empowered Standing Committee Conduct of Business Rules, 2010

(2)Items included in the list of Business shall not be required to be moved or seconded but items proposed to be brought before the Committee by any other member in his individual capacity shall have to be moved and seconded before being discussed at the Committee.