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[Cites 0, Cited by 1] [Section 70] [Entire Act]

State of Bihar - Subsection

Section 70(4) in Bihar Hindu Religious Trusts Act, 1950

(4)If any instalment of such fees is not paid on or before the date fixed by the Board under sub-section (3) for the payment of such instalment, it shall be recoverable from the person responsible for paying the same as a public demand payable to the Board.