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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Bihar - Subsection

Section 96(2) in The Bihar Panchayat Raj Act, 2006

(2)The Up-Sarpanch shall during the vacancy in the office of the Sarpanch or the incapacity or temporary absence of the Sarpanch, perform all his duties and exercise all his powers and exercise or perform any other powers or duties which may be prescribed.