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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(1)(ii) in Bihar and Orissa Excise Rules, 1919

(ii)"religious institution" means any institution for the promotion of any religion and include a temple, math, mosque, church, synagogue, or other place of public religious worship which is managed or owned by a public trust registered under the relevant Acts and includes such other religious institution as the State Government may by order specify in this behalf;