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State of Bihar - Section

Section 9 in BIHAR SPECIAL ARMED POLICE ACT, 2021

9. Procedure to be followed after arrest :-

Any Special Armed Police Officer making an arrest under this Act, shall, without unnecessary delay, make over the person so arrested to a policeofficer, or, in the absence of a police officer, take such person or cause him to be taken to the nearest police station together with a report of the circumstances occasioning the arrest.