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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43E] [Entire Act] State of Bihar - Subsection Section 43E(3) in Bihar Hindu Religious Trusts Act, 1950 (3)No injunction shall be granted by any Court in respect of any proceeding taken or about to be taken by the Tribunal under Section 72.
