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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(3) in The Bihar State Housing Board Act, 1982

(3)Nothing in sub-section (2) shall prevent any member or any person associated with the Board under Section 12 or any member of a Committee appointed under Section 13 from voting on or taking part in, the discussion of any resolution or question relating to any subject other than a subject referred to in that sub-section.