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 6] [Entire Act] State of Bihar - Subsection Section 6(2) in The Bihar Goshala Rules, 1953 (2)When a trustee does not submit the statement within the period specified in sub-section (1) of Section 5, the Registrar may issue a notice to such trustee in Form II requiring him to submit the statement.
