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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(4) in Bihar Hindu Religious Trusts Act, 1950

(4)[ Where such committee or association has been superseded under Sub-Section (2) the Board may make such arrangements as may be necessary for the administration of the religious trust concerned.] [Inserted by Act 16 of 1951.]