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State of Bihar - Section

Section 47 in Bye-Laws for the State Board of Digamber Jain Religious Trusts

47.

The trustee shall send to the Board a budget in Form 5 of Appendix IV duly passed by the Managing Committee for approval, two and half months before commencement of every financial year of the trust, and for assessment of trust fees, he shall send informations (return) in Form I of Appendix II together with admitted trust fees within six months after the close of the year.