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] [Section 5] [Entire Act] State of Bihar - Subsection Section 5(5) in Bihar Victims of The Offence Welfare Trust Rules, 2013 (5)The Limit of the the amount to be paid to victims of the offense's shall be within the limit to the portion of the wages deducted from the concerned convicted prisoners.
