Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 32] [Entire Act] State of Bihar - Subsection Section 32(4) in Bihar Hindu Religious Trusts Act, 1950 (4)An order passed by the District Judge on any application made under sub-section (3) shall be final.
