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[Cites 0, Cited by 1] [Section 60] [Entire Act]

State of Bihar - Subsection

Section 60(6) in Bihar Hindu Religious Trusts Act, 1950

(6)Nothing contained in this Section shall be deemed to authorised the Board to alter or modify any budget in a manner or to an extent inconsistent with the wishes of such founder, so far as such wishes can be ascertained, or with the provisions of this Act.