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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Bihar - Subsection

Section 57(5) in The Bihar Municipal Act, 2007

(5)The Chief Councillor or any member of the Empowered Standing Committee shall not be bound to answer a question seeking information which has been communicated to him or to the Empowered Standing Committee in confidence or if, in his opinion, it cannot be answered without prejudice to the public interest.