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 0] [Section 13] [Entire Act] State of Bihar - Subsection Section 13(1) in Bihar Hindu Religious Trusts Act, 1950 (1)The President may be either a paid or an honorary officer of the Board, according as the State Government may from time to time, determine in consultation with the Board.
