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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(2) in THE BIHAR GOSHALA ACT, 1950

(2)The Registrar may, on the application of a trustee, call for the account book of a trader to ascertain whether such trader has paid the moneys payable by him to the trustee of the goshala under sub-section (1), but no inspection of such account book by any other person shall be allowed.