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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Bihar - Subsection

Section 81(d) in Bihar Hindu Religious Trusts Act, 1950

(d)before the expiration of the period of supersession [appointments shall be made] [Substituted vide Section 28 for the words 'election shall be held and appointments made' by Amendment Act 1 of 2007.] for the purposes of reconstituting the Board.