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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(2)(o) in Bihar Hindu Religious Trusts Act, 1950

(o)to direct the trustee of a religious trust to institute in a court of law, within such time as may be fixed by the Board, any suit or proceeding which he is entitled to institute in accordance with the law for the time being in force in respect of the trust or any matter connected therewith and on failure of the trustee to do so, institute such suit or proceeding itself;