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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(3) in Bihar Urban Local Body (Community Participation) Rules, 2013

(3)A person shall be disqualified for being as a member of the Ward Committee under clause (b) of sub- rule (2) if under the provisions of these rules or any other law for the time being in force, he would be disqualified for being elected as a member of a municipality.