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 33] [Entire Act] State of Bihar - Subsection Section 33(2) in Bihar Hindu Religious Trusts Act, 1950 (2)In appointing a person as trustee under sub-section (1), the Board shall if possible select a person of the Section to which the last trustee belonged.
