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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Bihar - Subsection

Section 97(2) in Bihar Police Act, 2007

(2)The Bengal Armed Police Act, 1892 (V of 1892), so far as it relates to the State of Bihar is hereby repealed. However, in spite of such repeal, the existing class and grade of Armed Police Officer under chapter V of the Act, 1892, shall remain in existence till a new Bihar Armed Police Act is not framed.