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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(5) in Bihar Anti Terrorist Squad Rules, 2014

(5)The Secret papers, including Intelligence Reports and records related to Preliminary Inquiries, and case investigation shall be maintained in the Confidential and Crime Cells, respectively under the control of an officer not below the rank of a Sub-Inspector deputized by the Inspector General.