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(2) in Bihar Commission for Protection of Child Right Rules, 2010 (2)Every member shall, unless removed from office under section 7, hold office for a period not exceeding three years, or till the age of 60 years, whichever is earlier.
