Section 83(2)(c) in Bihar Hindu Religious Trusts Act, 1950

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State of Bihar - Subsection

Section 83(2)(c) in Bihar Hindu Religious Trusts Act, 1950

(c)the fee to be levied on applications under this Act before it or any of its Committees or before the President or the Superintendent or any of the officers or servants of the Board and on applications for copies of proceedings or other records of the Board, the form and manner of making such applications and the conditions subject to which copies of such proceeding and records may be granted;

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State of Bihar - Subsection

Section 83(2)(c) in Bihar Hindu Religious Trusts Act, 1950