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[Cites 0, Cited by 2] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(4) in Bihar Hindu Religious Trusts Act, 1950

(4)The State Government shall appoint one from amongst the members appointed under clause (a) of sub-section (2) or (3), as the case may be, to be the President of the second and every subsequent Board.