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

State of Bihar - Subsection

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

(b)serve a notice on the trustee concerned requiring him to show cause within one month from the date of the service of such notice why such payment should not be surcharged or such amount should not be charged against him.