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State of Bihar - Section

Section 34 in Bye-Laws for the State Board of Religious Trusts

34.

The trustees shall submit information in Form I of Appendix II for assessment of fees and budget in Form V of Appendix IV to the Board by the 15th January each year.They shall also submit a half-yearly statement to the Board after payment of all Government dues, such as, land revenue etc, in Form II of Appendix III.