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 Victims of The Offence Welfare Trust Rules, 2013 (2)7 days prior notice will be necessary for the meeting of the victims of the offence welfare trust. But in special circumstances meeting may be called up at short notice.
