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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(4)(x) in Bihar Police Act, 2007

(x)"Power of superintendence" means and includes power to direct, guide and power of instruction in executive and administrative matters relating to investigation and it also includes the power to repeal, modify, repeal revision of any administrative order issued in such cases by any officer granted power under provisions of the Code of Criminal Procedure, 1973 (2 of Central Act, 1974).