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[Cites 0, Cited by 4] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(2) in Bihar Hindu Religious Trusts Act, 1950

(2)A scheme settled, modified or substituted instead of another scheme under this Section shall unless otherwise ordered by the District Judge on an application, if any, made under sub-Section (3), come into force on a day to be appointed by the Board in this behalf and shall be published in the Official Gazette.