Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(j) in Bihar Hindu Religious Trusts Act, 1950 (j)"qualified accountant" means any person or class of persons declared by the State Government by notification to be qualified accountant for the purpose of this Act,
