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[Cites 0, Cited by 2] [Section 44(3)] [Section 44] [Entire Act]

State of Bihar - Subsection

Section 44(3)(iv) in The Bihar Panchayat Raj Act, 2006

(iv)No confidence motion against the Pramukh or Up-Pramukh or both, as the case may be, shall not be brought during the last six months of the term of the Panchayat Samiti as mentioned in Section 39 (1) of this Act.