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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(2)(g) in THE BIHAR GOSHALA ACT, 1950

(g)any matter which may be prescribed to be made by regulations under section 17; and (h) the manner in which the moneys held by the trustees of a goshala for the use or benefit of such goshala shall be invested or disposed of.