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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(2)(ii) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015

(ii)Not more than one matter shall be considered on the same motion and the motion shall be restricted to any information of any recent occurrence.