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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(4) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(4)The council shall have power to co-opt, for the discussion of any particular matter before it, any officer of the State Government or any expert qualified to give advice on the matter:Provided that any person so-opted shall not be entitled to vote.