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State of Bihar - Section

Section 9 in Bihar Police Act, 2007

9. Police Station to prevent atrocities against Scheduled Castes/Scheduled Tribes.

(1)The Government, through notification, may constitute police stations to prevent atrocities on scheduled castes/scheduled tribes, as required.
(2)Investigation of cases filed in such police station, shall be conducted by a police officer not below the rank of Deputy Superintendent of Police.