Section 37(2)(iii) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015

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State of Bihar - Subsection

Section 37(2)(iii) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015

(iii)No discussion should be raised on a matter which has been discussed at meeting of the Gram Panchayat/Panchayat Samiti/Zila Parishad, as the case may be, during the previous three months in the motion.

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State of Bihar - Subsection

Section 37(2)(iii) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015