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] [Entire Act] State of Bihar - Section Section 12 in Bihar Victims of The Offence Welfare Trust Rules, 2013 12. The trustee must not for himself or another set up any aid or any title to the trust property adverse to the interest of the beneficiary.
