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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Bihar - Subsection

Section 138(b) in The Bihar and Orissa Local Self-Government Act, 1885

(b)regulating the conduct of proceedings the Boards and Committees including the manner in which notices of a meeting shall be given, the fixing of a quorum, the due record of proceedings and the language in which business shall be transacted;