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 9] [Entire Act] State of Bihar - Subsection Section 9(h) in Bihar Hindu Religious Trusts Act, 1950 (h)[ is a trustee who has alienated the trust property, for his own benefit.] ['Clause (h)' Substituted vide Section 4 by Amendment Act 1 of 2007.]:
