Section 28(2)(m) in Bihar Hindu Religious Trusts Act, 1950

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(2)(m) in Bihar Hindu Religious Trusts Act, 1950

(m)to furnish to the State Government or to such officer as the State Government may appoint in this behalf any statement, report, return or other documents and any information which the State Government or, as the case may be, such officer may require to be furnished and also to furnish to the State Government an annual report giving a detailed account of the activities of the Board:

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State of Bihar - Subsection

Section 28(2)(m) in Bihar Hindu Religious Trusts Act, 1950