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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(2) in Bihar Hindu Religious Trusts Act, 1950

(2)Every such committee shall consist of such number of members appointed by the Board as the Board may, from time to time determine;[xxx] ['Proviso to sub-section (2) of Section 40' deleted vide Section 15 by Amendment Act 1 of 2007.]