Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43] [Entire Act] State of Bihar - Subsection Section 43(o) in Bye-Laws for the State Board of Religious Trusts (o)to realise out of the income of any religious trust the costs incurred by the Board in any suit or proceedings instituted under clauses (o), (p) or (q);
