Section 3(2)(v) in The Bihar Goshala Rules, 1953

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State of Bihar - Subsection

Section 3(2)(v) in The Bihar Goshala Rules, 1953

(v)all votes shall be recorded by the trustees in person in such manner as may be determined by the Registrar or the President, as the case may be; and

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State of Bihar - Subsection

Section 3(2)(v) in The Bihar Goshala Rules, 1953