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

State of Bihar - Subsection

Section 6(4) in Bihar Victims of The Offence Welfare Trust Rules, 2013

(4)For this purpose, Secretary shall maintain the individual file of the each convicted prisoner and for identification of the victims of the offence, the principal probation officers shall be provided with a copy of Judgment of the Hon'ble Court.