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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Bihar - Subsection

Section 112(2) in The Bihar Municipal Election Rules, 2007

(2)The Chief Councillor/Deputy Chief Councillor shall also be sworn in accordance with procedure laid down in Section 24 of the Act. The programmes for swearing in ceremony shall be determined by the State Election Commission.