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] [Section 35] [Entire Act] State of Bihar - Subsection Section 35(3) in Bye-Laws for the State Board of Religious Trusts (3)Whether the cash balance and vouchers in the custody of the trustee on the date of the audit were in agreement with the accounts;
