Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 12 in Bihar Municipal Empowered Standing Committee Conduct of Business Rules, 2010 12. All motions and amendments except those official motions and amendments put with the approval of the Chairman must be duly proposed and seconded.
