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[Cites 0, Cited by 0] [Section 63(5)] [Section 63] [Entire Act]

State of Bihar - Subsection

Section 63(5)(a) in Bihar Hindu Religious Trusts Act, 1950

(a)order that any payment referred to in clause (a) of sub-section (4) shall be allowed or that no further action shall be taken as, regards any amount referred to in clause (b) or clause (c) of the said sub-section; or