Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Bihar - Subsection Section 25(3) in The Bihar and Orissa Local Self-Government Act, 1885 (3)If the members fail to elect a Chairman, the Chairman shall be deemed not to have vacated office till a new Chairman is appointed.
