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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(3) in Bihar Anti Terrorist Squad Rules, 2014

(3)Any personnel can be repatriated on administrative grounds at any point of time. No person who has been awarded major punishment concerning the acts of indiscipline during their posting in the Squad shall ever be taken into the Squad in future.