Section 28(2)(r) in Bihar Hindu Religious Trusts Act, 1950

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State of Bihar - Subsection

Section 28(2)(r) in Bihar Hindu Religious Trusts Act, 1950

(r)to realise, in the prescribed manner and subject to the prescribed conditions, out of the income of any religious trust, the cost incurred by the Board in any suit or proceeding instituted by it under clause (o), in defending any suit or proceeding under clause (p) or in making and prosecuting any application under clause (q) in respect of such trust;

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State of Bihar - Subsection

Section 28(2)(r) in Bihar Hindu Religious Trusts Act, 1950