Section 25 in Bye-Laws for the State Board of Religious Trusts
25.
All applications for copies of proceedings or other records of the Board shall be made to the Superintendent in the prescribed Form which can be obtained from the Accountant of the Board on payment of 25 p. only. Such application may be presented either in person by the parties or any of them or their duly authorised agent at the office of the Board during office hours or sent by registered post.
