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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(3) in Bihar Hindu Religious Trusts Act, 1950

(3)If there is no official business to be transacted at any quarterly meeting and if no notice of any business to be transacted at such meeting is received by the President from any member at least twenty days before the end of the quarter. The President shall instead of calling the meeting, notify the fact to each member at least one week before the end of the quarter.