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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Bihar - Subsection

Section 71(i) in Bihar Hindu Religious Trusts Act, 1950

(i)to any object which may be declared by the Board at a meeting specially convened for the purpose, by a resolution in favour of which not less than two-thirds of the members present at such meeting shall have voted to be an object to which the Trust Fund may be applicable in consonance with the Hindu Law; and