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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(5) in Bihar Victims of The Offence Welfare Trust Rules, 2013

(5)The probation officer shall identify the victims of the offence in the light of the judgment of the court and submit the report whenever asked for, within a month. The probation officers shall also report about the where about of victims with their present address.