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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(6) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015

(6)All such question, which have not been disallowed, shall be entered in the list of questions for the day and shall be considered, if possible in the determined period for question in the order of the questions in the list, before any other business is entered upon at the meeting.