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 20] [Entire Act] State of Bihar - Subsection Section 20(3) in The Bihar State Advocates' Welfare Fund Act, 1983 (3)The Chairman or in his absence [Vice-Chairman of the Bar Council] [Added by Bihar Act 5 of 1990.] or a member elected shall preside over a meeting of the Trustee Committee.
