Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Jharkhand - Subsection Section 20(3) in The Bihar State Advocates' Welfare Fund Act, 1983 (3)The Chairman [or in his absence Vice-Chairman] [Inserted by Act 5 of 1990.] of the Bar Council or a member elected shall preside over a meeting of the Trustee Committee.
