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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Bihar - Subsection

Section 82(2)(e) in Bihar Hindu Religious Trusts Act, 1950

(e)the manner in which and the conditions subject to which the Board may realise the costs referred to in clause (r) of sub-section (2) of Section 28;