Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 13 in Bye-Laws for the State Board of Religious Trusts 13. Appointment of Committee under Section 22 of the Act and their functions and procedure. - The following Committee shall be appointed by the Board viz:-(1)Finance Committee;(2)Property Committee; and(3)Registration Committee.
