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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(f) in Bye-Laws for the State Board of Religious Trusts

(f)to give directions for the proper administration of a religious trust in accordance with the law governing such trust and the wishes of the founder in so far as the wishes can be ascertained and are not repugnant to such law;