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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(1) in Bihar Police Act, 2007

(1)Any police officer not below the rank of Deputy superintendent of police, may, at any time for the period specified in the appointment order in order to assist the police force , request the district magistrate to appoint any able bodied person between the age of eighteen and fifty as special police officer.