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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Bihar - Subsection

Section 63(6) in Bihar Hindu Religious Trusts Act, 1950

(6)After considering such cause as may be shown by the trustee and affording him a reasonable opportunity of being heard, the Board may surcharge such payment or charge the amount of any loss or deficiency against him and shall in every such case certify the amount due from him.