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

State of Bihar - Subsection

Section 5(4) in Bihar Victims of The Offence Welfare Trust Rules, 2013

(4)After receiving the proposal from the committee constituted at the district level for the welfare of the victims of the offence, victims of the offence welfare trust shall consider the proposal in its meeting and after due consideration shall take decision to give the benefit to the beneficiary.