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 Jharkhand - Subsection Section 5(4) in The Bihar State Advocates' Welfare Fund Act, 1983 (4)A member nominated by the Government under clause (c) of sub-section (3) shall hold office for a term of four years and must be an advocate on the roll of Bihar State Bar Council.
