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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(i) in The Bihar State Election Authority Act, 2008

(i)'Managing Committee' means Managing Committee as is required to be constituted for administering any Institution/Establishment/Body including Co-operative Society, by whatever name it may be known, required to be constituted under any Act, Rule, Order, Notification or Scheme of the State Government.