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State of Bihar - Section

Section 88 in Bihar Police Act, 2007

88. Procedure of providing certificate to rules and orders.

- No rule, order, direction, adjudication, inquiry or notification made or published, and no act done under any provision of this Act or of any rule made under this Act, or in substantial conformity to the same, shall be deemed illegal, void, invalid or insufficient by reason of any defect of form or any irregularity of procedure.