Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1) in Bihar Hindu Religious Trusts Rules, 1952

(1)The election of members of the Bihar State Board of Religious Trusts under clauses (b) and (c) of sub-section (1) of Section 8 shall be by the method of postal voting and by means of single transferable vote.