Section 83(2)(q) in Bihar Hindu Religious Trusts Act, 1950

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State of Bihar - Subsection

Section 83(2)(q) in Bihar Hindu Religious Trusts Act, 1950

(q)the number of members of which a Regional Trust Committee shall consist, the manner in which the business of a Regional Trust Committee shall be conducted, the staff required for such Committee, the conditions of service of such staff and the travelling and other allowances to be paid to members of such Committees for attending meetings and undertaking journeys in connection with the affairs of such Committee; and

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State of Bihar - Subsection

Section 83(2)(q) in Bihar Hindu Religious Trusts Act, 1950