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[Cites 0, Cited by 0] [Section 125(9)] [Section 125] [Entire Act]

State of Bihar - Subsection

Section 125(9)(b) in The Bihar Panchayat Raj Act, 2006

(b)The following shall be the authorities for the purposes of clause (a), namely:
(i)Every local authority;
(ii)a Government company as defined in Section 617 of the Companies Act, 1956 (1 of 1956);
(iii)any other institution, concern or undertaking which is established by or under a Central, Provincial or State Act or which is controlled, or financed wholly or substantially by funds provided, directly or indirectly, by the Central Government or a State Government.]