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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(1) in The Bihar State Advocates' Welfare Fund Act, 1983

(1)The Trustee Committee, shall meet at least in [one calendar month] [Substituted by Bihar Act 13 of 2003.] or more often if found necessary at its headquarter at Patna or at any other place in Bihar to transact business under this Act or the rules made thereunder.