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 43] [Entire Act] State of Bihar - Subsection Section 43(x) in Bye-Laws for the State Board of Religious Trusts (x)to permit any person interested in a religious trust to make an application to the District Judge for removal of a trustee or the appointment of trustee;
