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 11] [Entire Act] State of Bihar - Subsection Section 11(k) in BIHAR SPECIAL ARMED POLICE ACT, 2021 (k)intentionally causes or spreads a false alarm in action, camp, garrison or quarters ; shall be punished with life imprisonment or for a term of not less
