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[Cites 0, Cited by 2] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(1) in Bihar Hindu Religious Trusts Act, 1950

(1)Where the supervision of a religious trust is vested in any committee or association appointed by the founder or by a competent Court or authority, such Committee or association shall continue to function under the general superintendence and control of the Board unless superseded by the Board under sub-section (2).