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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(2) in Bihar Anti Terrorist Squad Rules, 2014

(2)In the context of "Terrorist Activities", as defined under the section 2 (g) of the Police Act, the role, functions, duties and responsibilities,as defined under the section 31 sub-clauses(c), (e),(f),(g),(l) and (p) of the Police Act shall be relevant.