Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(d) in Bihar Centenary Journalism Award Rules, 2012

(d)"Journalist" means the journalist as defined in Working Journalists Act 1955 (as amended from time to time), whose principal avocation livelihood is journalism, which includes journalists, editorial staff, photographers etc of a News paper / Magazine/Agency/Electronic media (TV, Radio & Web based services).