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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(3) in Bihar Victims of The Offence Welfare Trust Rules, 2013

(3)The coram for the meeting of the victims of the offence welfare trust will be present with the five members in which the presence of the Chairman and the Secretary of the trust will be compulsory.