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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2) in Bihar Hindu Religious Trusts Rules, 1952

(2)The President and the members of the Board, whether elected or nominated will, for the purpose of travelling and other allowances, be deemed to be the officers of the first and second grades respectively within the meaning of the relevant provisions of the Bihar and Orissa Service Code.