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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(1)(c) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015

(c)use offensive and objectionable expressions about the conduct or proceedings of legislation of the Parliament, or of the Legislature of any State or of any Panchayati Raj Institution ;