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[Cites 0, Cited by 16] [Section 44(3)] [Section 44] [Entire Act]

State of Bihar - Subsection

Section 44(3)(ii) in The Bihar Panchayat Raj Act, 2006

(ii)No confidence motion shall not be moved against the Pramukh or the Up-Pramukh within the first two year period of their tenure.