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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Bihar - Subsection

Section 65(1) in Bihar Hindu Religious Trusts Act, 1950

(1)A trustee aggrieved by any order of surcharge or charge made against him under sub-section (6) of Section 63 may, within thirty days of such order, appeal to the prescribed authority which may, after making such inquiry as it considers proper, pass such order as it thinks fit.