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 2] [Entire Act] State of Bihar - Subsection Section 2(viii) in Bihar Victims of The Offence Welfare Trust Rules, 2013 (viii)'Breach of Trust' means A breach of any duty imposed on a trustee as such by any law for the time being in force is called a breach of trust.
