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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(c) in The Bihar Swetambar Jain Religious Trusts Rules, 1955

(c)The dates appointed under clause (b) shall be published in the office of the Returning Officer, in the office of the Board and in at least one issue of one English and one Hindi Daily having circulation in the State and information will be sent about this to all the registered offices of the Trust, registered under Section 34 of the Act.