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 15] [Entire Act] State of Bihar - Subsection Section 15(5) in Bihar Commission for Protection of Child Right Rules, 2010 (5)Unless specifically authorized, no action shall be taken by the secretariat of the commission on the minutes of the meetings until the chairperson confirms the same.
