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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(x) in Bihar Hindu Religious Trusts Rules, 1952

(x)If there are only as many validly nominated candidates who have not withdrawn their candidatures, as have to be elected under clauses (b) and (c) of sub-section (1) of Section 8, they shall be declared to have been elected.