Section 59(1)(b) in Bihar Hindu Religious Trusts Act, 1950

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State of Bihar - Subsection

Section 59(1)(b) in Bihar Hindu Religious Trusts Act, 1950

(b)In the case of a religious trust created after the date of the said publication, such statement shall be furnished to the Board by the trustee of such trust within six months from the date on which the trust is created:

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State of Bihar - Subsection

Section 59(1)(b) in Bihar Hindu Religious Trusts Act, 1950