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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(ii) in Bye-Laws for the State Board of Religious Trusts

(ii)To consider all schemes for improving the values of trusts properties by all legitimate means and implement such schemes whenever it can be done without infringement of the conditions of the trusts, with the concurrence of the Finance Committee.