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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Bihar - Subsection

Section 63(7) in Bihar Hindu Religious Trusts Act, 1950

(7)A copy of the statement, if any, referred to in sub-section (4) included in the report of the auditor shall be forwarded by the Board to the State Government for such orders as the State Government may think fit.