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[Cites 0, Cited by 1] [Section 8(3)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(3)(c) in Bihar Hindu Religious Trusts Act, 1950

(c)[ five persons shall be elected in the prescribed manner by the members of Digamber Jain community residing in the State of Bihar, who are enrolled as electorate in the electoral roll of any constituency of the Legislative Assembly of the State of Bihar for the time being in force.] [Substituted by Act 62 of 1952.]