In this Act, unless the context otherwise requires,-- (a) "Board" means the Board established under section 4; (b) "Chairman" means the Chairman of the Board; (c) "deed of trust" means the deed of trust No. 217 executed in the office of the Deputy Registrar of Patna by the late Maulvi Khuda Bakhsh Khan Bahadur of Muradpur on the 14th January, 1891; (d) "Fund" means the Fund referred to in section 19; (e) "library" means the Khuda Bakhsh Oriental Public Library declared to be an institution of national importance under this Act; (f) "member" means a member of the Board and includes the Chairman; (g) "prescribed" means prescribed by rules made under this Act; (h) "State Government" means the Government of Bihar.Open in Lexace · Ask the AI about this section
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