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[Cites 0, Cited by 1] [Section 81A] [Entire Act]

State of Bihar - Subsection

Section 81A(c) in Bihar Hindu Religious Trusts Act, 1950

(c)Where the constitution of the Board has been declared illegal, [appointments shall be made] for the purpose of reconstituting the Board within a period of 48 months from the date of order of the Court.]