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

State of Bihar - Subsection

Section 2(2) in Bye-Laws for the State Board of Digamber Jain Religious Trusts

(2)No business other than that included in the agenda issued for the meeting, shall be transacted at the meeting except with the special permission of the Presiding Officer:Provided that at a special meeting only such business shall be transacted as is included in the agenda.