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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(3) in THE BIHAR GOSHALA ACT, 1950

(3)The, goshala fund shall be applicable to the following objects and in the following order, namely –
(a)to the payment of the salaries and allowances of the Registrar and persons employed in his establishment and cost of auditing of the accounts of goshala under section 12; and
(b)to the payment of any other expense incurred by the Registrar for carrying out the provisions of this Act.