Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Bihar - Subsection

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

(t)to extend, for sufficient reason the time within which any act or thing is required or ordered to be done before the Board under any of the provision of this Act.