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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(5) in Bihar Anti Terrorist Squad Rules, 2014

(5)The personnel of the Squad shall not ordinarily be required to wear uniform, except when they are engaged in activities such as training, overt operation and strategic observation, attending to the duty at Headquarters, ceremonial drill, etc.