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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(7) in Bihar Anti Terrorist Squad Rules, 2014

(7)The powers to control the investigation of cases shall be vested with the Inspector General, ATS who shall constitute sufficient number of investigation teams and allocate supervisory and technical officers for the on-going investigations. He shall pass the Final Order on completion of the investigation.