Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Bihar - Subsection Section 8(15) in Bihar Anti Terrorist Squad Rules, 2014 (15)The Director General may issue order to attach any member of the state police to the Squad for an enquiry or investigation upon recommendation by the Inspector General.
