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 14] [Entire Act] State of Bihar - Subsection Section 14(3) in Bihar Commission for Protection of Child Right Rules, 2010 (3)The agenda papers shall ordinarily be circulated to members at least two clear working days advance of the meeting, except in cases when urgent attention is required.
