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 19] [Entire Act] State of Bihar - Subsection Section 19(8) in Bihar Commission for Protection of Child Right Rules, 2010 (8)Ensure that the agenda papers are circulated to the members at least two clear working days in advance of the meeting; except in cases when urgent attention is required.
