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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Bihar - Subsection

Section 64(4) in The Bihar State Housing Board Act, 1982

(4)All moneys received by or on behalf of the Board by virtue of this Act, all proceeds of land or any other kind of property sold by the Board, all rents, and all interests, profits and other moneys accruing to the Board, shall constitute the Housing Board-Fund.