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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Bihar - Subsection

Section 49(2) in Bihar Hindu Religious Trusts Act, 1950

(2)The funds, property or income to be utilised for the purpose of imparting education to poor Hindus under the provisions of sub-section(1) shall be applied to the object by the trustee concerned subject to the directions of the Board.