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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Bihar - Subsection

Section 59(1)(a) in Bihar Hindu Religious Trusts Act, 1950

(a)Within six months from the date of the publication in the Official Gazette of the name of the President and members of the first Board, the trustee of every religious trust existing on the said date shall furnish to the Board a statement in the prescribed form containing the prescribed particulars in respect of the trust of which he is the trustee.