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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(6) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015

(6)A member in whose name a resolution appears on the list of minutes shall, when called on, either - (i) present the resolution or (ii) withdraw the resolution and he shall only address to that effect.