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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(1) in Bihar Hindu Religious Trusts Act, 1950

(1)[AII religious trusts shall be registered with the Board and] [Words 'All religious trusts shall be registered with the Board and' Inserted by Amendment Act 1 of 2007.] the Board shall prepare and maintain in such form as it thinks fit a register of all religious trusts in the State.