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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Bihar - Subsection

Section 70(7) in Bihar Hindu Religious Trusts Act, 1950

(7)[ After defraying the administrative expenses, if there is any surplus fund, the substantial amount from this fund will be utilized for the renovation and development of religious trusts of pauranic and historical importance situated in the State.] ['Sub-section (7)' Inserted by Amendment Act 1 of 2007.]