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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Bihar - Subsection

Section 58(2)(a) in Bihar Disqualified Owners' (Management of Property) Act, 1952

(a)prescribing the duties and functions of the Advisory Committee constituted under Section 7, the manner of election of members by the Bihar Legislative Assembly and the Bihar Legislative Council and the period for which members shall hold office;