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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(1) in The Bihar Goshala Rules, 1953

(1)The fees paid by the trustees of goshala under Section 10 shall be deposited in a lump sum or in instalments as may be determined by the Registrar, in the goshala Fund by means of a bank draft or by crossed postal order in favour of the Registrar.