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 2] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(i) in Bihar Hindu Religious Trusts Act, 1950 (i)"President" means the person appointed to be the President of the Board under Section 7 or Section 8;
