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] [Entire Act] State of Bihar - Section Section 81 in Bihar Police Act, 2007 81. Prosecution of the police officer. - When an offender is a police officer, under this Act no court, except on receiving written report by the Government on the facts of other offence or on prior sanction of any officer authorised by the State Government, shall take cognizance.
