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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Bihar - Subsection

Section 46(6) in The Bihar Panchayat Raj Act, 2006

(6)Every meeting shall be presided over by the Pramukh or if he is absent by the Up-Pramukh and if both are absent or if the Pramukh is absent and there is no Up-Pramukh the members present shall elect one from among themselves to preside.