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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Bihar - Subsection

Section 80(2) in Bihar Hindu Religious Trusts Act, 1950

(2)The members of the Board who vacate office by reason of a declaration made under sub-section (1) shall not, unless the State Government otherwise direct, be deemed disqualified for re-election or re-appointment.