Section 35 in Bihar Hindu Religious Trusts Act, 1950
35. Power to grant copies and certify such copies.
(1)The Board may grant copies of its proceedings and record and any other documents in its possession on payment of such fees and subject to such conditions as may, from time to time, be determined by the Board.(2)Such copies may be certified in the manner provided in Section 76 of the Indian Evidence Act, 1872 (1 of 1872)
