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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(7) in Bye-Laws for the State Board of Religious Trusts

(7)To make if necessary, such alterations or modification in the budget of the registered trusts, as may not be inconsistent with any of the provisions of the Act or with the objects for which the trust was created.