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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Bihar - Subsection

Section 81(b) in Bihar Hindu Religious Trusts Act, 1950

(b)all the powers and duties which under the provisions of this Act are to be exercised and performed by the Board [or the President] [Inserted by Section 2 of Act 25 of 1956.] shall, during the period of supersession, be exercised and performed by such person or persons as the State Government may direct;